- After the general register of revenue-paying lands shall have been prepared, a note shall from time to time be made on such register against the estate affected-of every alteration which may be ordered by competent authority in the amount of revenue assessed on any estate;of every partition of an estate into two or more estates;of every change involving the removal of an estate from the part of the register on which it is borne;of the redemption of every mortgage in respect of which the name of the mortgagee shall have been entered on the register;and in every such note reference shall be made to the authority under which the change was made.In preparing the register space shall be left for the future entry of such notes against each estate.Any other changes affecting the entries as they stand in the register may be recorded in Part I of the intermediate register, as provided in section 18, and a reference shall be made in the general register against the estate affected to every entry which may be made in the intermediate registers recording any such change.
