Section 135T in The Bombay Land Revenue Code, 1879
135T. Penalty for unauthorised alteration in pass-book or furnishing false information.
- Any person who unauthorisedly makes, alters or deletes any entry in the pass-book or furnishes false information to the competent authority in relation to the pass-book shall be punished with fine which may extend to one thousand rupees.Explanation.-For the purposes of this Chapter,-(i)the expression `agriculturist' means land holder who holds land for the purpose of agriculture;(ii)the expression `competent authority' means such revenue officer as the State Government may, by notification in the Official Gazette, appoint;(iii)the expression `registering authority' means the registering officer appointed under the Registration Act, 1908.]
