23. Entry of estate on any part of a general register.
- Whenever, after the preparation of the general registers, it may be necessary to bring any estate or revenue-free property on to any part of such registers on which such estate or property is not already borne, such estate or property shall be at once brought on to such part under a new number in continuation of the last number already borne on such Part;[* * * * *] [The Words 'and a note referring to such entry shall be made in the place in the general register in which such estate or property would have appeared according to the alphabetical arrangement mentioned in section five' repealed by Section 16(1) of Beng. Act 2 of 1906.]
