Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 5] [Entire Act] State of Rajasthan - Subsection Section 5(2) in Rajasthan Rent Control Act, 2001 (2)Every tenant who makes a payment on account of rent shall he entitled to obtain a receipt of the amount paid duly signed by the landlord or his duly authorised agent.
