Section 114 in Rules Under the Land and Revenue Regulation
114. Alteration to be noted in General Registers.
- A note shall be made from time to time in the General Registers of revenue-paying and revenue-free estates -(a)of every alteration ordered by the competent authority in the amount of revenue assessed on any estate;(b)of every case in which lands entered as revenue-free may be declared liable to assessment, and assessed by competent authority;(c)of every partition or union of an estate;(d)of every removal of an estate from the part of the register on which it is borne;(e)of the redemption of every mortgage in respect of which the name of the mortgagee shall have been entered on the register;(f)of every relinquishment of an estate or of portion of an estate;and in every such note reference shall be made to the authority under which the change was made.In preparing the General Registers space shall be left for entries of the above description.
