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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(4) in The Bombay Land Improvement Schemes Rules, 1949

(4)After the entry in the mutation register is certified as required by section 135-D of the Bombay Land Revenue Code, 1879, the talathi shall transfer the entry to the record of rights under the column "other rights".