24. Form of (i) Postal money-order, (ii) rent receipts (iii) declarations for deposit of rent, and (iv) decree of rent suit.
- The form of postal money-order for remittance of rent under Section 53(b), is given in Appendix A (vide Form No. 10). The Forms A and B of rent receipt under Section 54(2), Forms C-1, C-2, C-3, C-4 and C-5 of declarations for deposit of rent in Court under Section 56(1) and Form D of decree of rent suits to be used under the Act, are given in Appendix B. Under Section 54 of the Act, Form A of rent receipts shall be used in all Government estates, all estates under the management of the Court of Wards and all estates under the management of an officer appointed under the Chota Nagpur Encumbered Estates Act, 1876 (Act VI of 1876), with effect from the beginning of the Agricultural year March-April 1933 and Form B in all other areas in the Chota Nagpur Division with effect from the beginning of the Agricultural year (March-April, 1924).
