Section 30(2) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(2)When any amount of rent is received in respect of any land by a landlord or by a person or 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 therefore in such form and in such manner if any as may be prescribed.
