Section 135E(2) in The Bombay Land Revenue Code, 1879
(2)A revenue officer or village accountant to whom any information is furnished or before whom any document is produced in accordance with requisition under sub-section (1) shall at once give a written acknowledgement thereof to the person furnishing or producing the same and shall endorse on any such document a note under his signature, stating the fact of its production and the date thereof.
