(23)"Receipt". - "receipt" includes any note, memorandum or writing-(a)whereby any money, or any bill of exchange, cheque or promissory note is acknowledged to have been received, or(b)whereby any other movable property is acknowledged to have been received in satisfaction of a debt, or(c)where by any debt or demand, or any part of a debt or demand, is acknowledged to have been satisfied or discharged, or(d)which signifies or imports any such acknowledgement,and whether the same is or is not signed with the name of any person; and[(23-A) "Rural Areas" mean areas which do not fall within the limits of any Municipal Corporation, Municipal Council or Municipal Committee constituted under any law for the time being force.] [Inserted by Act III of 2006, w.e.f. 6.1.2006.]
