Section 12 in The Pepsu Tenancy and Agricultural Lands Rules, 1958
12. Form of certificate and fee therefor.
- The prescribed authority shall issue to the tenant a certificate required by sub-section (7) of Section 15 of the Act in Form V on a general stamp paper of the value of one rupee to be furnished by the tenant. A copy of the such certificate shall be forwarded by the prescribed authority to the landowner and a copy thereof shall also be retained by that authority on record.
