(1)Every tenant paying any rent or michavaram shall be entitled to receive and the landlord shall be bound to grant a receipt specifying-(a)a description of the holding in respect of which it was paid;(b)the date of payment;(c)the amount paid;(d)the period to which the amount paid relates; and(e)the arrears, if any, remaining due from the tenant after the said payment.A reference to the date and registration number of the document under which the holding is held and also the name of the sub-registration district in which the said holding is situate, shall be deemed to be a sufficient description of the holding for the purpose of this sub-section.
