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[Cites 0, Cited by 4] [Section 167(1)] [Section 167] [Entire Act]

State of Kerala - Subsection

Section 167(1)(c) in Kerala Municipality Act, 1994

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