82. Power to order survey and preparation of record-of-rights as to water - The [State] Government may, for the purpose of settling or averting disputes existing or likely to rise between landlords, tenants, proprietors, or persons belonging to any of these classes, regarding the use or passage of water, make an order directing that a survey be made and a record-of-rights be prepared by a Revenue Officer, in order to ascertain and record the rights and obligations of each tenant and landlord in any local area, estate or tenure or part thereof, in respect of,-
(a)the use by tenants of water for agricultural purposes, whether obtained from a river, 'jhil', tank or well or any other source of supply; and(b)the repair and maintenance of appliances for securing a supply of water for the cultivation of the land held by each tenant, whether or not such appliance be situated within the boundaries of such land.
