(d)the numbers borne by the entries [in each Part of the general register of revenue-paying lands, and] [These words are to be deemed to be repealed in a district in respect of which any order has been issued under clause (a) or clause (b) of section 19A or this Act, see Beng.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).] under each local division in the mauzawar register which are affected by the change here recorded.
