Section 137 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
137. Obligation of Government to print and supply book of receipts.
The State Government shall cause to be printed and kept for sale at cost price at all Tehsils, books of receipts with counterfoils in the prescribed form :Provided that if no printed books are available in the Tehsil on any particular date, the landholder shall be entitled to get a certificate from the Tehsildar that no such books were available and the landholder shall then issue to the tenant to a tentative receipt giving substantially the particulars prescribed in section 136.
