Section 134 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
134. Presumption as to money order acknowledgement
When rent is sent by postal money order, then, in the case of acceptance, the payee's receipts, and in the case of refusal, the endorsement on the money order duly stamped by the post office, shall be admissible in evidence without formal proof and shall, until the contrary is proved, be presumed to be a record of such acceptance or refusal.
