Section 102 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
102. Facts to be within the knowledge or sources be stated.
- Except on interlocutory applications, affidavits shall be confined to such facts as the deponent is able of his own knowledge to prove.On an interlocutory application when a particular fact is not within the deponent's own knowledge but is based on his belief or information received from others which he believes to the true the deponent shall use the expression "I am informed and verify believe such information to be true" or words to that effect, and shall sufficiently describe, for the purpose of identification, the person or persons from whom his information was received.When any fact is stated on the basis of information derived from a document, full particulars of that document shall be stated and the document shall verify that he believes such information to be true.
