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[Cites 0, Cited by 0] [Section 60(4)] [Section 60] [Entire Act]

State of Assam - Subsection

Section 60(4)(c) in Gauhati Municipal Corporation Act, 1971

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