Section 13(2) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
(2)Every tenant who makes payment of rent or other charges payable or advance towards such rent or other charges to his landlord, shall be entitled, against acknowledgement, to obtain forthwith from the landlord or his property manager, a written receipt duly singed by the landlord or his property manager for the amount paid to him.
