Section 135E(1) in The Bombay Land Revenue Code, 1879
(1)Any person whose rights, interests or liabilities are required to be or have been entered in any record of register, under this Chapter shall be bound, on the requisition of any revenue officer or village accountant engaged in compiling or revising the record of register, to furnish or produce for his inspection, within one month from the date of such requisition all such information or documents needed for the correct compilation or revision thereof as may be within his knowledge or in his possession or power.
