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Bengal Presidency - Section

Section 23 in Land Registration Act, 1876

23. Entry of estate on Part of general register. -

Whenever, after the preparation of the general registers, it may be necessary to bring any estate or revenue-free property on to any Part of such registers on which such estate or property is not already borne, such estate or property shall be at once brought on to such Part under a new number in continuation of the last number already borne on such Part;[* * * * * *]