Section 14 in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980
14. Period of lease:.
(1)Every lease under Section 10, shall besides the particulars specified in the said section, contain particulars relating to the restrictions, if any, in regard to growing of any crops on the holding.The period of tenancy and the date of commencement thereof, and the date on or before which the rent is payable:Provided that nothing in this rule shall apply to a lease entered into before the publication of these rules.(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.
