1. Acknowledge by the mortgagor or his solicitor of redeliver of title deeds
       2. Acknowledge that an agreement was entered into by a person on behalf of another
       3. Acknowledgement executor of right to legacy
       4. Acknowledgement of mortgagor’s title by mortgage in possession
       5. Acknowledgement of part payment by endorsement on deed
       6. Acknowledgement of right to arrears of interest on a mortgage debt, judgement debt, lien, or legacy
       7. Acknowledgement of the right to property
       8. ACKNOWLEDGMENT OF CORRECTNESS OF ACCOUNT STATED
       9. ACKNOWLEDGMENT OF RIGHT TO RIGHT TO PROPERTY
       10. ACKNOWLEDGMENT OF TITLE TO LAND
       11. FORM OF I.O.U
       12. Acknowledgement by the owner of land that a way across adjoining land is used by consent
       13. ACKNOWLEDGEMENT OF RIGHT TO ARREARS OF RENT UNDER A REGISTERED LEASE
       14. Acknowledgement of right to production of deeds and undertaking for safe custody thereof by one purchaser to another
       15. Acknowledgement that access of light to windows is enjoyed by consent of the owner of the adjacent land
       1. Acknowledgement of unsecured loans
       1. Acknowledgement to extend limitation
       2. ACKNOWLEDGMENT OF PART PAYMENT OF A DEBT
       3. ACKNOWLEDGEMENT OF DEBT
       1. Acknowledgement to save limitation
       2. ACKNOWLEDGEMENT TO EXTEND LIMITATIONS
       1. RENT RECEIPT
       2. COMMON FORM OF RECIPTS
       3. RECEIPT FOR REPAYMENT OF LOAN
       4. RECEIPT FOR AUTHOR FOR PRICE OF COPYRIGHT
       5. RECEIPT ON DISCHARGE OF MORTGAGE
       6. RECEIPT FOR PRICE OF A FURNITURE
       7. RECEIPT FOR PRICE OF GOODS SOLD AND NEED TO BE DELIVERED ON FUTURE DATE
       8. RECEIPT FOR PRICE OF A CAR WITH WARRANTY
       9. COMMON FORM OF RECEIPT IN FULL BY AGENT
       10. RECEIPT BY BENEFICIARY FOR TRUST INCOME
       11. RECEIPT BY LEGATEE
       12. RECEIPT FOR BALANCE OF ACCOUNT
       13. RECEIPT FOR MONEY PAID ON ACCOUNT
       14. RECEIPT BY RESIDUARY LEGATEE
       15. RECEIPT BY RETIRING PARTNER
       16. RECEIPT FOR DEPOSIT PAID UNDER CONTRACT OF SALE
       17. RECEIPT FOR EARNEST MONEY
       18. RECEIPT FOR LOAN
       19. RECEIPT FOR PECUINARY LEGACY PAYABLE TO AN INSTITUITON
       20. RECEIPT FOR PRELIMINARY DEPOSIT WITH ESTATE AGENTS
       21. RECEIPT FOR SOLICITORS FOR SUM OF MONEY PAID BY CLIENT ON ACCOUNT OF COST
       22. RECEIPT ON PAYMENT TO LIQUIDATOR OF A COMPANY
       23. RECEIPT FOR MEMORANDUM OF AGREEMENT
       24. RECEPIT OF DOCUMENTS DEPOSITED UNDER AN EQUITABLE MORTGAGE
       25. Receipt of purchase money of retiring partners share
       26. RENT RECEIPT IN BILL FORM
       27. RECEIPT ACCOMPANYING A PRONOTE
       28. Receipt by beneficiary on final distribution of trust fund
       29. RECEIPT BY LEGATEE ON SPECIFIC PROPERTY
       30. Receipt by solicitor of judgment creditor on satisfaction on judgment debts
       31. Receipt for a further advance to be endorsed on a mortgage deed
       1. ACKNOWLDGEMENT OF RIGHT TO ARREARS OF INTEREST OF MORTGAGE DEBT
       2. Acknowledgment of sum of money secured by mortgage
       3. Acknowledgement by mortgagor or his solicitors of redelivery of title deeds