19. Particulars of Part II of Intermediate Register.
- In Part II of the intermediate register shall be recorded all changes in the names of proprietors and managers of revenue-free properties, and in the character and extent of interest of each such proprietor and manager, and such other changes affecting any entry standing in the general register of revenue-free lands, or any entry relating to revenue-free lands in the mauzawar register, as cannot conveniently be entered against such entry in the general or the mauzawar register. It shall contain the following particulars:-(a)name and character of the revenue-free property to which the lands appertain, and number which it bears in any part of the register of revenue-free lands;(b)reference to previous entries in the intermediate register relating to the property;(c)particulars of the change, with a reference to the authority under which it is made;(d)the numbers borne by the entries in the general register and under each local division, in the mauzawar register which are affected by the change here recorded.
