(1)For the purposes of the inquiries under section 76 such Canal-officer may enter, by himself or any officer authorized by him for the purpose, upon any land adjacent to any such work, and may survey, demarcate and make a map of the same.(2)Notwithstanding anything contained in section 76 where no sufficient evidence is forthcoming as to all or any of the matters specified in that section such Canal-officer shall, so far as may be, settle and record the aforesaid matters in such manner as he may deem fit.
