Section 136 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
136. Particular of receipts
(1)The receipt and counterfoil shall specify the following particulars, namely,(a)the name and parentage of the payer and the name of the payee,(b)the name of the village,(c)the amount paid,(d)whether the payment is on account of rent or on account of sayer.(e)Whether there is more than one holding, . an indication of the holding or holding towards the rent of which the payment has been credited,(f)the year and instalment to which the payment has been created,(g)whether the payment has been accepted as payment in full or only in part,(h)the date on which the payment is made, and(i)such other particulars as may be prescribed.(2)If a receipt does not contain substantially the particulars required by this section or if a joint receipt for rent and sayer has been given in contravention of sub-section (2) of section 135, it shall be presumed, until the contrary is shown, to be an acquittance in full of all demands for rent and for sayer upto the date the receipt was given.
