(1)As soon as possible after the expiry of the period fixed by the Collector under section 74, clause (c), a Canal-officer duly empowered in this behalf, who shall be a Revenue officer not below the rank of a [Mahalkari] [This word was substituted for the word 'Mamlatdar' by Bombay 13 of 1947, section 2.], shall inquire into and settle claims to any right the Second-class Irrigation Work, and shall record the extent of such right and draw up in the form from time to time prescribed by the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] an Irrigation Record-of-rights so as the same may be ascertainable from the records of Government and the evidence of any person likely to be acquainted with the same and any other documentary or oral evidence which the parties concerned or their witnesses may produce.(2)Such Record-of-right shall contained the following matters;(a)the nature of the Second-class Irrigation Work and work subsidiary thereto,(b)the land irrigable therefrom,(c)the custom or rule of irrigation,(d)the rights to water and the conditions on which such rights are enjoyed, and,(e)such other matters as the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may by rules prescribe in this behalf.
