49. Affidavits in respect of applications other than Revision Applications and Registrar's power to dispense with affidavits.
- (i) All Civil Applications shall be supported by affidavits.(ii)The Registrar may by general or special order dispense with affidavits in particular cases, or particular classes of cases, except in Special Civil Applications under Articles 226, 227 and 228 of the Constitution.General
