Section 9 in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974
9. Form of receipt for rent or advance.
- The receipt given under section 8(1) may be in any form, but shall contain the following particulars, namely:-(i)name of the tenant from whom or on whose behalf the rent or advance is received by the landlord;(ii)amount of rent, or advance received;(iii)in the case of rent, the rate at which and the period for which the rent is received;(iv)the particulars of the building (door number, street name, etc.) in respect of which the rent or advance is paid;(v)the name and address of the landlord by whom or on whose behalf the receipt is given.
