19A. [ Power of Board to issue orders as to record of matters required to be entered in Register A or Part I of Register D. [Inserted by Beng. Act 2 of 1906.]
- Notwithstanding anything contained in other Sections of this Act, the Board may from time to time, by written order, direct, in respect of all or any district:-(a)That all matters required by this Act to be entered in the general register of revenue-paying lands and Part I of the intermediate register respectively shall be entered in a combined register to be prescribed by the Board, instead of in the aforesaid registers, or(b)that all matters required by this Act to be entered in the general register of revenue-paying lands shall be entered in Part I of the intermediate register instead of in the general register of revenue paying lands, or(c)that all matters required by this Act to be entered in Part I of the intermediate register shall be entered in the general register of revenue-paying lands instead of in the intermediate register.Explanation. - An order issued under this Section may merely direct the entry of matters in some register other than that prescribed for the purpose by other sections of the Act. It may not direct the non-record of matters which are required by the Act to be recorded.]
