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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(2) in The Mamlatdar's Courts Act, 1906

(2)Procedure where Plaintiff cannot write.—Where the Plaintiff cannot write, the verification may be written for him in open Court and he shall affix his mark to his name in token of the authenticity of the verfication, and the Mamlatdar shall, in such case, record that the verification was made in his presence at the request of the Plaintiff, and that his mark was so affixed.