(2)Such Record-of-right shall contained the following matters;(a)the nature of the Second-class Irrigation Work and 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 matters as the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may by rules prescribe in this behalf.
