(2)Every tenant who makes a payment of rent to his landlord shall be entitled to obtain forthwith from the landlord or his authorised agent a written receipt for the amount paid to him, signed by the landlord or his authorised agent:[Provided that it shall be open to the tenant to remit the rent to his landlord by postal money order.] [Inserted by Act 57 of 1988, section 14 (w.e.f. 1-12-1988)]
