Section 135D(3) in The Bombay Land Revenue Code, 1879
(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).]
