Section 135O(2) in The Bombay Land Revenue Code, 1879
(2)Whenever an agriculturist redeems any mortgage or a charge on his land or any interest therein by payment of mortgage money, the bank shall-(a)make necessary entries in the agriculturist pass-book of the agriculturist and thereafter return the pass-book to the agriculturist, and(b)(i)in the case falling under cause (1) report in writing of its acquisition of right as mortgagee to the [competent authority] [These words were substituted for the words 'village accountant' by Gujarat 9 of 1995, section 2 (w.e.f. 23-07-1997).] in accordance with the provisions of section 135C, and(ii)in the case falling under cause (2) report in writing of the redemption of mortgage to the [competent authority] [These words were substituted for the words 'village accountant' by Gujarat 9 of 1995, section 2 (w.e.f. 23-07-1997).] in accordance with the provisions of section 135C.
