Section 135B in The Bombay Land Revenue Code, 1879
135B. The record of rights.
(1)A record of rights shall be maintained in every village and such record shall include the following particulars:-(a)the names of all persons other than tenants who arc holders, occupants, owners or mortgagees of the land of assignees of the rent or revenue thereof:(b)the nature and extent of the respective interests of such persons and the conditions or liabilities (if any) attaching thereto;(c)the rent of revenue (if any) payable by or to any of such persons;(d)such other particulars 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;(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.
