49. Notice to landlord and intermediary when the interest in the holding of the tenant is acquired.
(1)Any person deriving an interest in the holding or part of the holding of a tenant by virtue of a title acquired by act of parties or by operation of law shall, where such interest is acquired after the commencement of the Kerala Land Reforms (Amendment) Act, 1969, within sixty days from the date of such acquisition, give registered notice of his interest in the holding or part of the holding to the landlord and the intermediaries, if any. The said notice, shall contain particulars of the property, its extent, the nature of the interest acquired and the date of acquisition of such interest.(2)Where default is made by a tenant in the payment of rent, his landlord shall give registered notice of the default to the persons who have acquired interest in the holding or part of the holding prior to the date of such default and who have notified the existence of their interest under Sub-section (1). The persons having interest in the holding shall be entitled to pay the arrears and the landlord shall be bound to receive such payment:Provided that a person who has acquired interest only in a part of the holding, shall be bound to pay only so much of the rent or arrears of the same, as will on apportionment fall on such portion of the holding.(3)Where there has been no agreement among the persons interested as to the apportionment referred to in the provision to Sub-section (2), the person who has acquired interest in the part of the holding may, within sixty days from the date of service of the notice of default, apply to the Land Tribunal for the apportionment, and the Land Tribunal shall, by order, make the apportionment.[***] [Omitted by Act No. 35 of 1969.]
