Section 2 in The Gujarat Land Revenue (Second Amendment) Act, 2019
2. Amendment of section 135D of Bom. V of 1879.
In the Gujarat Land Revenue Code' 1879' in section l35D' for sub-section(5), the following sub-section shall be substituted' namely:-"(5) Where no objection is raised, either mqnually or electronicalli' by any person having interest in any transaction made by the designated officer asreferred to in sub-section (2) the mutation entry shall be certified' within such time, for such transaction and on such terms and conditions as may be pescribed.".
