(2)The record of rights in respect of any land shall include the following particulars, namely :-(a)the description and extent of the land;(b)the name and address of the person in occupation of the land;(c)the names and addresses of other persons interested in the land;(d)the nature and extent of the respective interest of the persons referred to in clauses (b) and (c);(e)the names and addresses of the kudikidappukars, if any; and(f)such other particulars as may be prescribed,
