(3)[ The survey shall be made under the [Tamil Nadu] [Sub-sections (3) and (4) were substituted for the original sub-section (3) by section 87(1) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] Survey and Boundaries Act, 1923 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act VIII of 1923), and the record-of-rights shall be prepared in accordance with the rules prescribed by the State Government and may, if the State Government so direct, include -(a)a record of all rights and obligations of each ryot and landholder in respect of -(i)the use by the ryots of water for agricultural purposes whether obtained from a tank, well or any other source of supply; and(ii)the repair and maintenance of works for securing a supply of water for the cultivation of the land held by each ryot whether or not such works be situated within the boundaries of such land; and(b)a record of any special rights which by law or by custom, the ryots may have in the waste land of the estate.
