62. [ Right of ryot to receipt for rent. [Substituted for the original section 62 by section 40 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
(1)Every ryot who makes a payment on account of rent shall be entitled to obtain forthwith a written receipt for the amount paid by him signed by the landholder or other person authorized to receive the rent.(2)The landholder or other person so authorized shall prepare and retain a counter-foil of the receipt.]
