Section 322 in The Rajasthan Revenue Courts Manual, 1956
322. Affidavits.
- An affidavit shall fully describe the person swearing the affidavit with such particulars as will ensure his clear identification such as his full name, the name of his father, his religious persuasion, his rank or degree in life, his profession, calling occupation or trade and his true place of residence. Any person or place referred to in an affidavit shall be fully described in such manner as to enable his or its identity to be clearly fixed except as otherwise provided by law.Any affidavit may be sworn by any person having knowledge of the facts deposed to therein.Two or more persons may join in affidavit, each deposing separately to such facts as are within his knowledge.When the deponent speaks of any facts within his own knowledge, he must do so directly and positively using the words "I affirm" or "I make oath and say. or words to that effect".Except on interlocutory applications, affidavit shall be confined to such facts as the deponent is able of his own knowledge to prove.
