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[Cites 0, Cited by 4] [Section 15(4)] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(4)(c) in The Delhi Municipal Corporation Act, 1957

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