(2)The register shall show-(a)the description of the land in which the kudikidappu is situate;(b)the location of the kudikidappu and its extent;(c)the name of the landowner and of the person in possession of the land in which the kudikidappu is situate;(d)the name and address of the kudikidappukaran;[***] [Omitted by Act No. 35 of 1969.](dd)[ the rights referred to in Section 79A; and] [Inserted by Act No. 35 of 1969.](e)such other particulars as may be prescribed.
