Section 135OO(1) in The Bombay Land Revenue Code, 1879
(1)No document of transfer of any agricultural land by sale, purchase, gift, mortgage whether with or without possession, exchange, partition, lease, surrender or otherwise shall be registered by any registering authority in a taluka to which this Chapter is applied under sub-section (1) or re-applied under subsection (3) of section 135 LL unless such document is accompanied by the agriculturist pass-book relating to such land.
