Section 135E in The Bombay Land Revenue Code, 1879
135E. Obligation to furnish information.
(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.(2)A revenue officer or village accountant to whom any information is furnished or before whom any document is produced in accordance with requisition under sub-section (1) shall at once give a written acknowledgement thereof to the person furnishing or producing the same and shall endorse on any such document a note under his signature, stating the fact of its production and the date thereof.
