Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 135M(2)] [Section 135M] [Entire Act] State of Gujarat - Subsection Section 135M(2)(c) in The Bombay Land Revenue Code, 1879 (c)The duplicate agriculturist pass-book shall be retained by the competent authority.]