Section 113 in Rules Under the Land and Revenue Regulation
113. Entry of estates on part of registers on which not previously borne.
- Whenever, after the preparation of the General Registers, it may be necessary to bring any estate on to any part of such registers on which it is not already borne, such estate shall be brought on to such part under a new number in continuation of the last number of such part.All new entries under this rule shall be made in chronological order.
