Section 135D(5) in The Bombay Land Revenue Code, 1879
(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.
