Section 135M in The Bombay Land Revenue Code, 1879
135M. Preparation and supply of agriculturist pass-book.
(1)In respect of every agriculturist holding land in a village or group of villages [ in a taluka to which this Chapter is applied under sub-section (1) or re-applied under sub-section (3) of section 135LL and for which a competent authority is appointed,] [These words were substituted for the words 'for which a village accountant is appointed', by Gujarat 9 of 1995, section 4 (1) (w.e.f. 23-07-1997).] there shall be prepared by the [competent authority] [These words were substituted for the words 'village accountant', by Gujarat 9 of 1995, section 2 (w.e.f. 23-07-1997).] an agriculturist pass-book in duplicate in such form and containing particulars as to rights recorded in the record of rights and such other particulars (including the particulars regarding subsisting mortgages of land, the total amount of mortgage money and the amount of interest due thereon) as may be prescribed by rules made under his Act.(2)[ (a) The agriculturist pass-book shall be supplied to the agriculturist holding land in a taluka to which this Chapter is applied under sub-section (1) or re-applied under sub-section (3) of section 135LL.(b)The pass-book shall be supplied under clause (a)-(i)within such period from the date on which this Chapter is applied or reapplied to the taluka as the State Government may, by notification in the Official Gazette, specify; and(ii)on payment of such fees as may be prescribed by rules made under this Act.(c)The duplicate agriculturist pass-book shall be retained by the competent authority.](3)The particulars referred to in sub-section (1) shall be with reference to such date as the State Government may, by notification in the Official Gazette, specify.
