Section 136(1) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(1)The receipt and counterfoil shall specify the following particulars, namely,(a)the name and parentage of the payer and the name of the payee,(b)the name of the village,(c)the amount paid,(d)whether the payment is on account of rent or on account of sayer.(e)Whether there is more than one holding, . an indication of the holding or holding towards the rent of which the payment has been credited,(f)the year and instalment to which the payment has been created,(g)whether the payment has been accepted as payment in full or only in part,(h)the date on which the payment is made, and(i)such other particulars as may be prescribed.
