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[Cites 0, Cited by 1] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(2) in Karnataka Rent Act, 1999

(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, to obtain forthwith from the landlord or his authorised agent a written receipt for the amount paid to him, signed by the landlord or his authorised agent:Provided that it shall be open to the tenant to remit the rent or other charges to his landlord by postal money order.