42. Person succeeding to proprietary right in or management of estates to give information within six months.
- Every person succeeding, after the [commencement of this Act] [i.e. the 23rd August, 1876.], to any proprietary right in any estate or revenue-free property, whether by purchase, inheritance, gift or otherwise;every joint proprietor of an estate or revenue-free property assuming charge after such commencement of such estate or property, or of any interest therein respectively, on behalf of the other proprietors thereof;and every person assuming charge after such commencement of any estate or revenue-free property, or of any interest therein respectively as manager,shall, within six months from the date of such succession or assumption of charge, make application in the manner hereinafter provided 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 such Collector to receive such applications, for registration of his name and of the character and extent of his interest as such proprietor or manager.
