Section 41 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
41. Deponent to be identified:
- Every person making an affidavit for use in the Court shall if not personally known to the person before whom the affidavit is made, be identified by some one known to him, and the person before whom the affidavit is made shall state at the foot of the affidavits, the name, address, and description of the person by whom the identification was made.
