95. Each separate estate to be borne on the revenue-roll and General Register as separately liable for the land-revenue assessed upon it.
- From the date specified in such notice, each separate estate shall be borne on the revenue-roll and General Register of the Collector as a district estate separately liable for the amount of land-revenue assessed upon it under this Act, and shall be so liable whether or not the proprietor has entered into a separate engagement for the payment of the amount of land-revenue so assessed upon the estate.
