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State of Gujarat - Section

Section 135Q in The Bombay Land Revenue Code, 1879

135Q. Duplicate agriculturist pass-book to be kept up-to-date.

- 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).] shall also keep the duplicate agriculturist pass-book retained by him up-to-date by making necessary entries therein, from time to time, after verifying the entries from the original agriculturist pass-book and for that purpose, he may, from time to time, call for the original agriculturist pass-book from the agriculturist whereupon it shall be the duty of the agriculturist to forward his agriculturist pass-book 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).].