Section 135M(1) in The Bombay Land Revenue Code, 1879
(1)In respect of every agriculturist holding land in a village or group of villages [ in a taluka to which this Chapter is applied under sub-section (1) or re-applied under sub-section (3) of section 135LL and for which a competent authority is appointed,] [These words were substituted for the words 'for which a village accountant is appointed', by Gujarat 9 of 1995, section 4 (1) (w.e.f. 23-07-1997).] there shall be prepared by 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).] an agriculturist pass-book in duplicate in such form and containing particulars as to rights recorded in the record of rights and such other particulars (including the particulars regarding subsisting mortgages of land, the total amount of mortgage money and the amount of interest due thereon) as may be prescribed by rules made under his Act.
