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[Cites 0, Cited by 3] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(1) in The Kerala Buildings (Lease and Rent control) Act, 1965

(1)Every tenant who makes a payment on account of rent or advance shall be entitled to obtain a receipt in the prescribed form for the amount paid, duly signed by the landlord or his authorised agent.