18. Particulars of Part I of Intermediate Register.
- In Part I of the intermediate register shall be recorded, in a convenient form, all changes in the name of proprietors, managers and (so far as this Act requires) mortgagees, and in the character or extent of the interest of each such proprietor, manager and mortgagee, and such other changes affecting any entry standing in the general register of revenue paying lands, or any entry in the mauzawar register relating to revenue-paying lands as cannot conveniently be entered against such entry in the general or the mauzawar register. It shall contain the following particulars -(a)name of the estate affected, with references to [the number it bears on the general register of revenue-paying lands] [These words are to be deemed to be repealed in a district in respect of which any order has been issued under clause (a) or clause (b) of section 19A or this Act, see Beng. Act 2 of 1906. section 16(3)(i) and (iii).] the number it bears on the revenue-roll, and the amount of revenue for which it is liable;(b)references to previous entries in the intermediate register relating to the estate;(c)particulars of the change, with a reference to the authority under which it is made;(d)the numbers borne by the entries [in each Part of the general register of revenue-paying lands, and] [These words are to be deemed to be repealed in a district in respect of which any order has been issued under clause (a) or clause (b) of section 19A or this Act, see Beng. Act 2 of 1906. section 16(3)(i) and (iii).] under each local division in the mauzawar register which are affected by the change here recorded.
