Section 18 in The Orissa Land Reforms (General) Rules, 1965
18. Particulars to be recorded in the rent receipt and its counterfoil envisaged under Section 17.
- The receipt to be granted under Sub-section (1) of Section 17 and the counterfoil of the receipt as envisaged under Sub-section (2) of the said section shall contain the following particulars, namely :(a)name of the village,(b)receipt number,(c)name of the landlord,(d)name of the tenant,(e)holding number,(f)area of tenancy,(g)the annual demand of rent and cess,(h)arrears of rent and cess, if any,(i)the year or years for which rent, etc. is paid,(j)the total amount of cash rent and quantity of kind rent and cess paid.(k)where rent is paid in kind, the exact nature of kind rent, and(l)amount of interest and other payments made, if any.
