Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Andhra Pradesh - Subsection Section 14(2) in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980 (2)Every cultivating tenant who makes payment on account of rent shall be entitled to obtain a receipt for the amount paid, duly signed by the landlord or his authorised agent.
