(2)Before consenting to any such transfer, the Deputy Commissioner shall satisfy himself that [adequate compensation is tendered to] the landlord and other co-sharers in the tenancy [* * *] for the loss (if any) caused to them by the transfer; and where only part of the land comprised in the tenancy is transferred may, if he thinks fit, apportion between the transferee and the original tenant all dues payable for the tenancy.
