Section 56 in Telangana Revenue Recovery Act, 1864
56. [ Receipts for payment of revenue. [Substituted by the Andhra Pradesh Revenue Recovery (Amendment) Act, 1960 (Act VI of 1960).]
- Every person making a payment of revenue shall be entitled to a receipt for the same, and the receipt shall be signed by such officer or person and shall be in such form and contain such particulars as may be laid down by rules made under this Act.]
