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 63] [Entire Act] Madras Presidency - Subsection Section 63(2) in Madras Estates Land Act, 1908 (2)If a receipt does not contain substantially the particulars required by this section, it may be presumed to be an acquittance in full of all arrears of rent up to the date on which the receipt was given.
