Section 135D in The Bombay Land Revenue Code, 1879
135D. Register of mutations and register of disputed cases.
- [(1) The village accountant shall enter in a register of mutations every report made to him under section 135C or any intimation of acquisition or transfer of any right of the kind mentioned in section 135C received from the Mamlatdar or a Court of Law.] [Sub-section (1) was substituted by Gujarat 2 of 1987, section 4(1).](2)Whenever a village accountant makes an entry in the register of mutations he shall at the same time post up a complete copy of the entry in a conspicuous place in the chavdi, and shall give written intimation to all persons appearing from the record of rights or register of mutations to be interested in the mutation, and to any other person whom he has reason to believe to be interested therein.(3)Should any objection to any entry made under sub-section (1) in the register of mutations be made [***] [The words 'either orally or' were deleted, by Gujarat 2 of 1987, section 4 (2) (a).] in writing to the village accountant, it shall be the duty of the village accountant to enter the particulars of the objection in a register of disputed cases [and to give a written acknowledgement of the receipt of such objection to the person making it.] [These words were added, by Gujarat 2 of 1987, section 4 (2) (b).](4)Orders disposing of objections entered in the register of disputed cases shall be recorded in the register of mutations by such officers and in such manner as may be prescribed by rules made by the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] in this behalf.(5)The transfer of entries from the register of mutations to the record of rights shall be effected subject to such rules as may be made by the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] in this behalf: provided that an entry in the register of mutations shall not be transferred to the record of rights until such entry has been duly certified.(6)Entries in register of mutations how to be certified. - Entries in the register of mutations shall be tested and if found correct or after correction, as the case may be, shall be certified by a revenue officer of rank not lower than that of a Mamlatdars' first Karkun.(7)Tenancies. - The provisions of this section shall apply in respect of perpetual tenancies and also in respect of any tenancies mentioned in a notification under subsection (2) of section 135-B, but the provisions of this section shall not apply in respect of other tenancies, which shall be entered in a register of tenancies, in such manner and under such procedure 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.
