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State of Gujarat - Section

Section 135P in The Bombay Land Revenue Code, 1879

135P. [ Agriculturists pass-book to be kept up-to-date. [Section 135P was substituted, by Gujarat 9 of 1995, section 7 (w.e.f. 23-07-1997).]

- Whenever entries are transferred from the register of mutations to the record of rights under section 135D, the competent authority shall call for the agriculturists pass-book from the concerned agriculturist and thereupon the agriculturist shall produce the agriculturist pass-book before the competent authority within such period as may be prescribed by rules made under this Act and on such production of pass-book, the competent authority shall make entries therein, corresponding to those in the record of rights and keep such pass-book up-to-date.]