27. Note on general register of revenue free lands.
- After the general register of revenue-free lands shall have been prepared, a note shall from time to time be made on such register against the property affected-of every case in which lands entered as revenue-free may be declared liable to assessment, and assessed by competent authority;of every partition of a revenue-free property into two or more properties; of every change involving the removal of a revenue-free property from the part of the register on which it is borne;and in every such note reference shall be made to the authority under which the change was made.In preparing the register space shall be left for the future entry of such notes against each estate.Any other changes affecting the entries as they stand on the register may be recorded in Part II of the intermediate register as provided in Section 19.
