Section 135H(3) in The Bombay Land Revenue Code, 1879
(3)After the disposal of any case in which a certified copy of any such entry has been recorded, the Court shall communicate to the Collector any error appearing in such entry and any alteration therein that may be required by reason of the decree or order, and a copy of such communication shall be kept with the record. The Collector shall in such case cause the entry to be corrected in accordance with the decree or decision of the Court, so far as it adjudicates upon any right required to be entered in the record of rights, register of mutations or register of tenancies. The provisions of this sub-section shall apply also to an appellate or revisional Court:Provided that, in the case of an appellate or revisional decree or order passed by the High Court [***] [The words 'or the Court of the Judicial Commissioner of Sind' were omitted by the Adaptation of Laws Order, 1950.], the communication shall be made by the Court from which the appeal lay or the record was called for.
