197. [ Court to give receipt. [This section was substituted for the original section 197 by section 114 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
- When a party makes a payment under sub-section (3) or sub-section (5) of section 192 or pays into Court in any suit, application or proceeding under this Act any amount as due from him to the landholder or person claiming under the landholder, the Court shall give the party aforesaid a receipt and the receipt so given shall operate as an acquittance in the same manner and to the same extent as if it had been given, by the person lawfully entitled to the rent or by the landholder or person claiming under the landholder, as the case may be.][198 to 199. [Sections 198 and 199 were omitted by section 115 of the Madras Estates Land (Amendment) Act, 1934(Madras Act VIII of 1934).]***]
