(6)In this section -(a)"transferee", "purchaser" and "mortgagee" include their successors-in-interest,(b)"transfer" does not include partition or a lease, or, until a decree or order absolute for foreclosure is made, simple or usufructuary mortgage or mortgage by conditional sale, and(c)"transferor" includes a person whose interest in a holding or portion or share thereof has terminated in the circumstances mentioned in sub-section (2) or sub-section (3).
