Section 58(2) in The Bombay Land Revenue Code, 1879
(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.
