(a)name of the estate affected, with references to [the number it bears on the general register of revenue-paying lands] [These words are to be deemed to be repealed in a district in respect of which any order has been issued under clause (a) or clause (b) of section 19A or this Act, see Beng. Act 2 of 1906. section 16(3)(i) and (iii).] the number it bears on the revenue-roll, and the amount of revenue for which it is liable;
