Section 135L(2) in The Bombay Land Revenue Code, 1879
(2)Appeal.- The correctness of the entries in the record of rights and register of mutations shall be inquired in to and the particulars thereof revised, by such Revenue Officers and in such manner and to such extent and subject to such appeal as the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the adaptation of Indian Laws Order in Council.] Government] may from time to time by rules prescribed in this behalf.][Chapter X-B] [Chapter XB was inserted by Gujarat 2 of 1987, section 5.] Of The Agricutlurist Pass Book
