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[Cites 0, Cited by 7] [Section 91(1)] [Section 91] [Entire Act]

State of Kerala - Subsection

Section 91(1)(c) in Kerala Panchayat Raj Act, 1994

(c)shall be signed by the petitioner and verified in the manner laid down in the Code of Civil Procedure, 1908 (Central Act 5 of 1908) for the verification of pleadings;