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[Cites 0, Cited by 0] [Section 133] [Entire Act]

State of Uttar Pradesh - Subsection

Section 133(2) in The United Provinces Tenancy Act, 1939

(2)The land-holder shall, from a book printed under the provisions of Section 136, give a separate receipt for each sum paid on account of rent or sayar and shall prepare and retain a counterfoil of such receipt given by him.