- Save as is provided in Section 90 for the [Code of Criminal Procedure (10 of 1872),] [Act 10 of 1872 was repealed and re-enacted by Act 10 of 1882, which was again repealed and re-enacted by Act 5 of 1898 and again repealed and re-enacted by the Code of Criminal Proceedure, 1973 (Act 24 of 1974).] all the recorded proprietors and managers of an estate or revenue-free property shall be deemed to be jointly and severally liable for the discharge of any duties and obligations which are, by any law for the time being in force, imposed upon the proprietors of such estate or property;and all persons who are required by this Act to apply for registration shall, from the date on which the obligation so to register is imposed on them respectively by this Act, be deemed to be liable for the discharge of any duties and obligations which are by any such law as aforesaid imposed upon the proprietors of the estate or property in respect of which they are required to apply for registration respectively.
