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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Vindhya Province - Subsection

Section 13(3) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(3)Every such statement of claim shall be signed and verified in the manner provided for the signing and verification of plaints in the Code of Civil Procedure, 1908 (Act V of 1908).