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[Cites 0, Cited by 1] [Section 33(4)] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(4)(c) in Karnataka Municipal Corporations Act, 1976

(c)shall be signed by the petitioner and verified in the manner laid down in the Code of Civil Procedure, 1908 (Central Act 5 of 1908) for the verification of pleadings.