(2)Such Amin or person shall then return the warrant along with his report stating the manner in which he has executed it, recording the lots proposed by him and specifying the person or persons holding the same together with the nature of the tenure, engagement, lease or licence under which they are so held. Along with the report shall be submitted -(a)the original diary maintained under clause (i) Of sub-section (1)(b)a coloured map such as is referred to in clause (d) of section 200, and(c)such other statements and returns containing such particulars as may be prescribed by the Board.
