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[Cites 0, Cited by 8] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(2) in The Punjab Rent Act, 1995

(2)Every tenant who makes payment of rent or other charges payable or advance towards such rent or other charges to his landlord in cash shall be entitled, to obtain forthwith from the landlord or his authorised agent a written receipt for the amount paid to him, signed by the landlord or his authorised agent :Provided that it shall be open to the tenant to remit the rent to his landlord by postal money order.