Section 71(1) in The Ajmer Tenancy and Land Records Act, 1950
(1)A payment of a money rent may be made by a tenant to his landholder, either direct or by money order :Provided that the acceptance by a landholder of a sum paid by money-order shall not, by itself or by virtue of any thing written on the money-order from, be deemed to constitute an admission by him as to the amount of rent payable or due on account of any particular year, instalment or holding, or an admission that the payer is a tenant.
