Section 2(2) in The Gujarat Land Revenue (Third Amendment) Act, 2019
(2)The certificate issued by the authorised revenue officer shall be valid for a period of 365 days. During this period, if the claimant pays compounding fee, Government dues and premium etc. in four equal instalments as indicated in the certificate of claim, an entry to this effect shall be made in Register of Mutations and a Certificate of No dues shall be issued which shall be valid for reporting of acqusition of rights under section 135C. If the claimant does not make the payment of the Government dues and premium as indicated within a said period of 365 days, the revenue officer shall proceed to make an entry in the Register of Mutations reflecting payment of compounding fee, amount of premium and other Government dues in the entry against the claimant.
