21. Kanam tenants liability to pay compensation in case of division of holding.
(1)Where a holding is divided after the appointed day and before the date of publication of the Kanam Tenancy Abolition Ordinance, 1975, in the Gazette, the kanam tenant shall give notice of such division to the Settlement Officer or such other officer empowered in this behalf by the Government by notification in the Gazette and the kanam tenant shall continue liable for the payment of the compensation due to the Government unless such notice has been given and the necessary entries fixing the respective liabilities have been made in the revenue records in accordance with such division.(2)Where a holding is divided after the date of publication of the Kanam Tenancy Abolition Ordinance, 1975, in the Gazette, the kanam tenant shall continue liable for the payment of compensation due to the Government unless such division is effected with the permission of the Settlement Officer or such other officer empowered in this behalf by the Government by notification in the Gazette and the necessary entries, fixing the respective liabilities have been made in the revenue records in accordance with the division.(3)Nothing contained in sub-section (1) or sub-section (2) shall preclude the Government from proceeding against the entire holding and recovering the amount due to the Government leaving the parties to settle their claims against each other between themselves.
