Section 130(2) in Karnataka Land Revenue Act, 1964
(2)An officer to whom any information is furnished or before whom any document is produced in accordance with a requisition under sub-section (1) shall at once give a written acknowledgment thereof to the person furnishing or producing the same [or may return the same immediately after keeping a copy of it, if necessary] [Inserted by Act 23 of 1982 w.e.f. 15.7.1982.] and shall endorse on any such document a note under his signature, stating the fact of its production and the date thereof.
