(1)All the holders and co-shares of an estate are jointly and severally responsible to the State Government for the revenue for the time being payable thereof.(2)All tenants and co-tenants of a holding situated beyond an estate are jointly and severally responsible to the State Government for the rent for the time being payable therefore.(3)All persons coming into possession of an estate or a holding, shall be responsible for all arrears of revenue or rent due at the time of their coming into possession.(4)The expression "holder" in this Chapter means person in possession for his own benefit and includes a mortgagee and a lessee of the holder's rights.
