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State of Uttar Pradesh - Section

Section 487 in The General Rules (Civil), 1957

487. Proof of publication.

- Proof of due publication of a citation by advertisement shall be by affidavit, unless the Judge has directed that such citation be published once only in a single newspaper in which case a copy of the issue of the newspaper containing the said advertisement may be filed in lieu of an affidavit. The affidavit shall be in Form No. 159 or as near thereto as circumstances permit.