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[Cites 0, Cited by 0] [Section 62A(4)] [Section 62A] [Entire Act]

State of Tamilnadu - Subsection

Section 62A(4)(c) in The Coimbatore City Municipal Corporation Act, 1981

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