- To enable the Collector more effectually to maintain his registers-(a)Whenever any competent authority may direct that any estate be transferred from the revenue-roll of one district to that of another, the Collector of the district from the revenue-roll of which the estate is to be transferred shall transmit to the Collector of the district to the revenue-roll of which the transfer is to be made a copy of all entries in any of the registers relating to the estate to be so transferred, and entries taken from such copy shall be made in the proper registers of the district to which the transfer is made.(b)Whenever the Collector of any district shall make an entry, or any alteration of any entry, in his registers, which will affect any entry required to be made under this Act in any register of another district, such Collector shall transmit to the Collector of such other district copy of such entry as made or as altered, and the Collector to whom such copy is transmitted shall cause the necessary entries, or alteration of entries, to be made in the registers of his district.(c)Every proprietor and manager of an estate or revenue-free property, in which any new village may be established, whether under the name of tola kismat or any other designation, shall forthwith give notice to the Collector of the establishment of such new village:Provided that the Board may exempt any district, or part of a district from the operation of the clause.(d)Every proprietor and manager of an estate or revenue-free property, and any person holding any interest in land or employed in the management of land shall be bound, on the requisition of the Collector, to furnish any information required by the Collector for the purpose or preparing, making or correcting any entry or particulars specified in Section 7, 8, 10, 11, 12 or 15, or to show to the satisfaction of the Collector that it is not in his power to furnish the required information.Such requisition shall be made by a notice to be served in the manner prescribed by Section 50, requiring the production of such information before a date mentioned in such notice;(e)[ Whenever any minor, disqualified proprietor or other beneficiary, whose name has been recorded in any register along with that of a guardian or manager, lawfully assumes direct charge of his estate, he shall forthwith give notice to the Collector and apply for correction of the register by removal therefrom of the name of such guardian or manager.] [Added by Bengal Act 2 of 1906.]
