Section 135L in The Bombay Land Revenue Code, 1879
135L. Bar of Suits and exclusion of Chapter XIII.
(1)No suit shall lie against the [Government or any officer of Government] [These words were substituted for the words 'Crown or any servant of the Crown' by the Adaptation of Laws Order, 1950.] in respect of a claim to have an entry made in any record or register that is maintained under this Chapter, or to have any such entry omitted or amended, and the provisions of Chapter XIII shall not apply to any decision or order under this Chapter.(2)Appeal.- The correctness of the entries in the record of rights and register of mutations shall be inquired in to and the particulars thereof revised, by such Revenue Officers and in such manner and to such extent and subject to such appeal 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 from time to time by rules prescribed in this behalf.][Chapter X-B] [Chapter XB was inserted by Gujarat 2 of 1987, section 5.] Of The Agricutlurist Pass Book
