Section 26(2) in The Bombay Tenancy and Agricultural Lands Act, 1948
(2)[ When any amount of rent is received in respect of any land by a landlord or by a person on behalf of such landlord, the landlord or, as the case may be, the person shall at the time, when such amount is received by him, give a written receipt therefor in such form and in such manner as may be prescribed.] [Sub-section (2) was substituted for the original by Bombay 63 of 1958, section 4.]
