Section 135M(2) in The Bombay Land Revenue Code, 1879
(2)[ (a) The agriculturist pass-book shall be supplied to the agriculturist holding land in a taluka to which this Chapter is applied under sub-section (1) or re-applied under sub-section (3) of section 135LL.(b)The pass-book shall be supplied under clause (a)-(i)within such period from the date on which this Chapter is applied or reapplied to the taluka as the State Government may, by notification in the Official Gazette, specify; and(ii)on payment of such fees as may be prescribed by rules made under this Act.(c)The duplicate agriculturist pass-book shall be retained by the competent authority.]
