- In Part II of the general register of revenue-paying lands shall be entered the name of every estate which comprises lands situated in the district but which is borne on the revenue-roll of some other district, and the following particulars relating to every such estate:-(a)name of the estate;(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in Part I of the general register of revenue paying lands for its own district] [These words are to be deemed to be repealed in any district in respect of which any order has been issued under clause (a) or clause (b) of section 19A of this Act, See Bengal Act 2 of 1906.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)];(c)names and addresses of the proprietors, managers or mortgages of the estate, with the character and extent of the interest of each proprietor, manager and mortgagee;(d)name of every local division of the district to which the register relates, in which any lands of the estate are situated, with a specification under each local division of-(i)the number of mauzas containing such lands,(ii)the name of each mauza,(iii)the number which each mauza bears under the local division in the mauzawar register of the district, and(iv)the area of land appertaining to the estate which each mauza contains asserted if ascertained by survey or other authentic measurement;(e)[ reference to entries made in the intermediate register after the preparation of the general register.] [Clause (e) of section 8 is to be deemed to be repealed in a district in respect of which any order has been issued under any calsue of section 19A of this Act, See Beng. Act 2 of 1906, section 16(2).]
