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[Cites 0, Cited by 0] [Section 135] [Entire Act]

State of Rajasthan - Subsection

Section 135(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(2)The landholder shall, from a book printed under the provisions of section 137, give a separate receipt for each sum paid on account of rent or sayer and shall prepare and retain a counterfoil of each receipt given by him.