acknowledgment

noun | ac·knowl·edg·ment

1. a : the act of acknowledging

   b : the formal certificate made by an officer before whom one has acknowledged a deed including as an essential part the signature and often the seal of the officer

2. : a thing done or given in recognition of something received an acknowledgment came in the mail

3. a : a declaration or avowal of one's act or a fact to give it legal validity; specifically : a declaration before a duly qualified public officer (as a notary public) by a person who has executed an instrument that the execution was the person's free act and deed : a declaration before a duly qualified public officer (as a notary public) by a person who has executed an instrument that the execution was the person's free act and deed

   b : the formal certificate made by an officer before whom one has acknowledged a deed including as an essential part the signature and often the seal of the officer