Section 135D(7) in The Bombay Land Revenue Code, 1879
(7)Tenancies. - The provisions of this section shall apply in respect of perpetual tenancies and also in respect of any tenancies mentioned in a notification under subsection (2) of section 135-B, but the provisions of this section shall not apply in respect of other tenancies, which shall be entered in a register of tenancies, in such manner and under such procedure as 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 prescribe by rules made in this behalf.
