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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(2) in Karnataka Land Reforms Act, 1961

(2)When any rent is received in respect of any land by a landlord or by a person on behalf of such landlord, the landlord or, as the case may be, such person shall, at the time when such rent is received by him give a written receipt therefor in such form and in such manner as may be prescribed.