Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jharkhand - Section Section 5 in The Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1955 5. Every tenant who makes a payment on account of rent to his landlord shall be granted a receipt under section 14 of the Act in Form II.
