Section 35A(2) in Saurashtra Land Reforms Act, 1951
(2)Every jiwaidar submitting her claim in compliance with the provisions of- sub-section (1), shall furnish alongwith her written statement of claim, full particulars thereof and shall, within such time as the Mamlatdar may appoint, produce all documents which are in her possession, powers or control (including entries in books of accounts) on which she relies to support her claim, together with a true copy of every such document.
