Section 11(3) in The Redemption of Mortgages (Himachal Pradesh) Rules, 1972
(3)If the petitioner is unable to secure copies of the latest jamabandi entry and the mortgage mutation or to give the fact required in column numbers 5 to 11, he should pay a fee of Rs. 2 and the Collector shall get the necessary documents and facts from his office.Signature of the petitioner.VerificationVerified that the facts set out in columns ........................... are true to my knowledge while facts set out in column No. ................................ are true to my belief and information.verified at...........................on.Signature of the person making theVerification.(R.H.P. Extra, dated the 1st of November, 1972, p. 1034-1036).
