Section 42 in Kerala Land Reforms (Tenancy) Rules, 1970
42. Particulars to be specified in the receipt.
- The receipt granted by the landlord for payment of rent by the tenant shall specify:-(a)the taluk and village in which the holding is situate and its survey number and sub-division number, if any, or a description of the holding adequate for its identification;(b)the name of the person from whom received and on whose behalf received;(c)the date of payment;(d)the amount paid; and(e)the period to which the amount paid relates.Note. - A reference to the date and registration number of the document under which the holding is held and also the name of the sub-registration district in which the said holding is situate, shall be deemed to be a sufficient description of the holding for the purposes of this rule.Application to Land Tribunal for permission to pay arrears of rent due(Section 46)
