81. Particulars to be recorded - Where an order is made under Section 80, the particulars to be recorded shall be specified in the order and may include, either without or in addition to other particulars, some or all of the following, namely :-
(a)the name of each tenant or occupant;(b)the class to which each tenant belongs, that is to say, whether he is a tenure-holder, 'Mundari khunt-kattidah', settled 'Raiyat', occupancy 'Raiyat', non-occupancy-Raiyat khunti' having 'khuntkati' rights, or under-'Raiyat' and, if he is a tenure-holder, whether he is a permanent tenure-holder or not and whether his rent is liable to enhancement during the continuance of his tenure;(c)the situation and quantity and one or more of the boundaries of the land held by each tenant or occupier;(d)the name of each tenant's landlord;(e)the name of each proprietor in the local area or estate;(f)the rent payable at the time the record-of-rights is being prepared;(g)the mode in which that rent has been fixed-whether by contract, or by order of a Court, or otherwise;(h)if the rent is a gradually increasing rent, the time at which and the steps by which it increases;(i)the rights and obligations of each tenant and landlord in respect of,-(i)the use, by tenants, of water for agricultural purposes, whether obtained from a river, 'jhil' tank or well or any other source of supply, and(ii)the repair and maintenance of appliances for securing a supply of water for the cultivation of the land held by each tenant, whether or not such appliances be situated within the boundaries of such land;(j)the special conditions and incidents (if any) of the tenancy;(k)any easement attaching to the land for which the record-of-rights is being prepared;(l)if the land is claimed to be held rent-free-whether or not rent is actually paid, and, if not paid, whether or not the occupant is entitled to hold the land without payment of rent, and, if so entitled, under what authority;(m)[the existence, nature and extent of] the right of any person whether a landlord or tenant or not, to take forest-produce from jungle-land or waste-land, or to graze cattle on any land [or to take fish from any water, or of any similar right] in any village in the area to which the record-of-rights applies;(n)the right of any resident of the village to reclaim jungle-land or wasteland, or to convert land into korkar.
