(b)name of the district on the revenue-roll of which the estate is borne, with the number which the estate bears on that roll, the annual amount of revenue for which it is liable [and the number which the estate bears in Part I of the general register of revenue paying lands for its own district] [These words are to be deemed to be repealed in any district in respect of which any order has been issued under clause (a) or clause (b) of section 19A of this Act, See Bengal Act 2 of 1906. section 16(3)(l)];
