Section 13(2) in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017
(2)Every tenant who makes payment of rent or other charges payable or advance towards such rent or other charges to his landlord, shall be entitled, against acknowledgement, to obtain forthwith from the landlord or his property manager, a written receipt for the amount paid to him, signed by the landlord or his property manager.
