Section 50(4) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(4)Every person who makes a transfer as aforesaid, without giving such notice to the Settlement Officer or the authorized officer shall (in addition to any other liability which he may incur through such neglect), continue liable for the payment of the contribution in respect of the land transferred until he gives notice or until the transfer shall have been recorded in the revenue registers; but nothing in this section shall be, held to affect the liability of the transferee for the payment of the said contribution.
