Section 3 in Bombay Land Tenures Abolition (Recovery of Records) Act, 1953
3. Holder to deliver land records to State Government. - It shall be the duty of every holder to deliver, in the prescribed manner, [within two months from such date as the State Government may, by notification in the Official Gazette, specify in this behalf] all land records in his possession to the Collector or to such officer as may be appointed by the State Government in this behalf
Provided that in the case of any holder, the Collector or the officer, as the case may be, may, for sufficient reasons, extend such period by a further period not exceeding two months.
