Section 47(3) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(3)If a receipt does not contain substantially such of the particulars to be entered in the prescribed form of receipt as can be specified by the rent receiver at the time of payment, it shall be presumed, until the contrary is proved, to be an acquaintance in full of all demands for rent and interest thereon up to the date on which the receipt was given.
