Section 135C in The Bombay Land Revenue Code, 1879
135C. Acquisition of rights to be reported.
- Any person acquiring by succession, survivorship, inheritance, partition, purchase, mortgage, gift, lease or otherwise, any right as holder, occupant, owner, mortgagee, landlord or tenant of the land or assignee of the rent or revenue thereof, [shall report in writing] [These words were substituted for the words 'shall report orally or in writing' by Gujarat 2 of 1987, section 3.] his acquisition of such right to the village accountant within three months from the date of such acquisition, and the said village accountant shall at once give a written acknowledgment of the receipt of such report to the person making it:Provided that where the person acquiring the right is a minor or otherwise disqualified, his guardian or other person having charge of his property shall make the report to the village accountant:Provided further that any person acquiring a right by virtue of a registered document shall be exempted from the obligation to report to the village accountant.Explanation I. - The rights mentioned above include a mortgage without possession, but do not include an easement or a charge not amounting to a mortgage of the kind specified in section 100 of the Transfer of Property Act, 1882 (IV of 1882).Explanation II. - A person in whose favour a mortgage is discharged or extinguished, or lease determines, acquires a right within the meaning of this section.
