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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(2) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(2)Every such application shall be in the prescribed form and shall be signed and verified in the manner provided in the Code of Civil Procedure, 1908 (Act V of 1908) for the signing and verification of plaints.