Section 117(1) in The Gujarat Municipalities Act, 1963
(1)Every person primarily liable for the payment of a tax on building or land or both who transfers his title to or over such building or land or both without giving notice of such transfer to the Chief Officer as aforesaid shall, in addition to any other liability which he incurs through such neglect, continue to be liable for the payment of the said tax on the buildings or lands or both until he gives such notice, or until the transfer shall have been recorded by the executive committee.
