(a)name of the estate affected, with references to [the number it bears on the general register of revenue-paying lands,] [Words repealed, by Bengal Act 2 of 1906 and E. B. & A. Act 1 of 1907. In the districts In respect of which any order is issued under clause (a) or clause (b) of Section 19A of the present Act.] the number it bears on the revenue-roll, and the amount of revenue for which it is liable;
