Section 61(2) in The Goa, Daman and Diu Irrigation Act, 1973
(2)Such Record of Rights shall contain the following matters namely:-(a)the nature of Second-class Canal and any work subsidiary thereto;(b)the land irrigable therefrom;(c)the custom or rule of irrigation;(d)the rights to water and the conditions on which such rights are enjoyed; and(e)such other matter as the Government may, by rules, prescribed in this behalf.
