(1)Every person subject to the provisions of Section 10 shall make in duplicate an application to the Board in Form A, for registration as an owner in respect of each estate owned by him.(2)The Board may call for any additional information which it may deem necessary for the purpose of registering such person as the registered owner in respect of each estate owned by him.(3)The Board shall allot a registration number to every estate in respect of which an application has been made in Form A and shall return the duplicate copy to the applicant with the registration number duly filled in.
