Section 136(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)If a receipt does not contain substantially the particulars required by this section or if a joint receipt for rent and sayer has been given in contravention of sub-section (2) of section 135, it shall be presumed, until the contrary is shown, to be an acquittance in full of all demands for rent and for sayer upto the date the receipt was given.
