(3)Every application under Section 41-A, Section 44-A, or Section 51-A must:-(g)be signed and verified in the manner provided by Sections 51 and 52 of the Code of Civil Procedure for the signature, and verification of plaints,(h)be accompanied by a court-free of eight annas, and(i)request the Collector to make a certificate authorizing the recovery of the said contributions or sums as the case may be, under the Public Demands Recovery Act, 1895,
