In Part I of the general register of revenue-paying lands shall be entered the name of every estate which is borne on the revenue-roll of the district, and the following particulars relating to every such estate:-(a)name of the estate;(b)number of the estate on the revenue-roll of the district, and the annual amount of revenue for which it is liable;(c)names and addresses of the proprietors, managers and mortgagees of the estate, with the character and extent of the interest of each proprietor, manager and mortgagee;(d)name of every local division in which any lands of the estate are situated, whether in the district or in any other district, with 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, and(iv)the area of land appertaining to the estate which each mauza contains, if ascertained by survey or other authentic measurement;[(e) reference to entries made in the intermediate register after the preparation of the general register.]
