65. Tenant making payment to his landlord entitled to a receipt.
(1)Every tenant who makes a payment on account of rent to his landlord shall be entitled to obtain forthwith from the landlord a written receipt for the amount paid by him, signed by the landlord.(2)The landlord shall prepare and retain a counterfoil of the receipts.(3)The receipt and counterfoil shall specify such of the several particulars shown in the form of receipt given in Schedule II as can be specified by the landlord at the time of payment :Provided that the Board of Revenue may prescribe or sanction a modified form, either generally or for any particular local area or class of cases.(4)If a receipt does not contain substantially the particulars required by this Section, it shall be presumed, until the contrary is shown, to be an acquittance in full of all demands for rent to the date of which the receipt was given.
