Section 30A(4) in Telangana Mutually Aided Co-Operative Societies Act, 1995
(4)Where the serving officer delivers or tenders copy of the summons to the defendant personally or to an agent or other person on his behalf, he shall require the signature of the person to whom the copy is so delivered or tendered to an acknowledgement of the person to whom the copy is so delivered or tendered to an acknowledgement of service endorsed on the original summons.
