Section 9(2) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969
(2)The record 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 and shall endorse on any such document, a note under his signature staling the fact of its production and the date thereof.
