- When an order is made under the last foregoing section, the particulars to be recorded shall be specified in the order and shall include, either without or in addition to other particulars, some or all of the following, namely: -(a)the name of each ryot's landholder and of each landholder in the estate or portion thereof;(b)the name of the ryot, [***] [The words 'and whether the ryot is an occupancy or a non-occupancy ryot' were omitted by section 88 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] or where there is no ryot, the name of the occupant;(c)the situation, extent and one or more of the boundaries of the land held by the ryot, as shown in the survey map of the village;(d)whether the land is irrigated, unirrigated, or garden land and, if irrigated, whether double or single crop;(e)the rent lawfully payable at the time the record is being prepared and whether the ryot is entitled to the benefit of proviso (a) to clause (i) of section 30;(f)how the rent has been fixed, whether by the decree or under the provisions of this Act or otherwise;(g)any rights lawfully incident to the holding;(h)if the rent is gradually increasing rent, the times at which and steps by which it increases;(i)if the land is claimed to be held free of rent, whether rent is actually paid or not; and when rent is not paid, whether the occupant is entitled to hold the land without such payment and if so entitled, on what authority; and the rent payable if the land were liable to rent;(j)the record of irrigation rights ordered under sub-section (3) of section 164 [and the record of special rights in the waste land ordered under the same sub-section] [Added by section 88(ii) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).].
