Section 135B(2) in The Bombay Land Revenue Code, 1879
(2)Provided that the said particulars shall be entered in the record of rights with respect to perpetual tenancies, and also with respect to tenancies of any other classes to which the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may, by notification in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by Adaptation of Indian Laws Order in Council.], direct that the provisions of this section shall apply in any local area or generally.
