Section 15(1) in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
(1)Whenever the title of any person primarily liable to reimburse the Government under this Act is transferred, the person whose title is transferred and the person to whom the same is transferred shall, within three months after the execution of the instrument of transfer or after its registration, if it be registered, or after the transfer is effected, if no instrument be effect, give notice of such transfer to such officer as may be prescribed,
