38. [ Proprietor and manager to register within specified time. [Sections 38 to 41 are obsolete.]
- Every proprietor of an estate or revenue-free property or of any interest therein, respectively, being in possession of such estate, property, or interest at the [commencement of this Act].Every joint proprietor of an estate or revenue-free property being in charge of such estate or property or of any interest therein, respectively, on behalf of the other proprietors thereof, at the [commencement of this Act] [i.e. the 23rd August, 1876.].And every person being manager of an estate or revenue-free property, or of any interest therein, respectively, on behalf of a proprietor thereof, at the [commencement of this Act] [i.e. the 23rd August, 1876.].Shall, if his name and the character and extent of his interest have not already been registered, make application, in the manner hereinafter provided, for the registration of his name and of the character and extent of his interest as such proprietor or manager to the Collector of the district on the general register of which such estate or property is borne, or to any other officer who may have been empowered by the Collector to receive such application within such time as the [State] [Substituted by A.L.O.] Government may fix as hereinafter provided.
