(3)The record of rights shall contain -(a)the description and extent of the land;(b)the name and address of the owner;(c)the names and address of the intermediaries, if any, in respect of the land and the nature of the interest of each of such intermediaries;(d)the names and address of the cultivating tenants and Kudikidappukars if any, in respect of the land and the nature of the interest of each or them;(e)the names and address of other persons, if any, having, interest in the and and t1re nature of the interest of each such person; and(f)such other particulars as may be prescribed.
