- A receipt under sub-section (2) of Section 29 for the amount of rent received in respect of any land shall be in Form VIII. The receipt shall be given in the regional language of the locality and the counterfoil of such receipt shall be signed by the tenant or his authorised agent in acknowledgement of the correctness of the counterfoil and receipt of the copy. When a share of the produce is paid as rent, the kind and quantity of such produce shall be mentioned in the receipts The quantity shall be expressed:(i)in places in which the Hyderabad Weights and Measures Act of 1356 F. has come into force in measures authorised to be used in such places under that Act; and(ii)elsewhere in measures notified by the Taluqdar of the area in this behalf.
