58. [ Receipts. [Section 58 was substituted by section 2, 1st Schedule Part-II, serial No. 3 of the Bombay Repealing and Amending Act, 1910 (Bombay 1 of 1910).]
(1)Every revenue officer and every hereditary patel and every [village accountant] receiving payment of land revenue [shall, at the lime when such payment is received by him, give] [These words were substituted for the words 'shall give' by Bombay 53 of 1949, section 3, Second Schedule.] a written receipt for the same.(2)Every superior holder of an alienated village or of an alienated share of a village who is entitled to recover direct from an inferior holder any sum due on account of rent or land revenue [shall, at the time when such sum is received by him, give] [These words were substituted for the words 'shall give' by Bombay 53 of 1949, section 3, Second Schedule.] to such inferior holder a written receipt for the same.(3)Every hereditary patel and [accountant] [This word was substituted for the words 'hereditary accountant' by Bombay 60 of 1950, Schedule 11.] who receives, in behalf of a superior holder of an alienated village or of an alienated share of a village, any rent or land revenue from inferior holder [shall, at the time when such rent or land revenue is received by him, give] [These words were substituted for the words 'shall give' by Bombay 53 of 1949, section 3, Second Schedule.] to such inferior holder a written receipt for the same. Such receipts shall be a full discharge to such inferior holder for such rent or land revenue as against such superior holder. A copy of such receipts shall in every case, be sent to the superior holder by such patel or accountant.]
