- Whenever, after the preparation of the mauzawar register, it shall be necessary to enter any mauza under any local division of such register under which it is not already borne, such mauzawar shall be at once brought under the proper local division with a new number in continuation of the number borne by the last entry under such local division; and a note referring to such entry shall be made in the place in the mauzawar register in which such estate or property would have appeared according to [the arrangement directed under Section fifteen.] [Substituted by Beng. Act 2 of 1906 for the words 'the alphabetical arrangement mentioned in Section fifteen'.]
