Section 21A(3) in The Pepsu Tenancy and Agricultural Lands Rules, 1958
(3)The Collector to whom the Forms mentioned in sub-rule (1) are furnished shall, as soon as the Forms in the required number of copies are received by him, issue the following receipt to the person furnishing the Forms :-"Received--------------------------------- copies each of Forms VII-C/VIII- D/VII-E, prescribed in rule 21-A of the Pepsu Tenancy and Agricultural Lands Rules, 1958, from Shri-------------------------------, son of -----------------------------, landowner/tenant of village----------------------------------------------, tahsil -------------------------and district---------------------------------.Collector,-------------Dated the------------------195.Note. - Strike off portion not required.
