Section 10(2) in The High Court of Jharkhand Hindu Marriage Rules, 2017
(2)The application shall be accompanied by the petition intended to be filed bearing the proper Court fee under the law and in accordance with the rules. The application shall be supported by an affidavit made by the petitioner setting out the particulars of exceptional hardships to the petitioner or exceptional depravity on the part of the respondent on which leave is sought.
