Section 154 in The Orissa Registration Rules, 1988
154. Verification of pleadings.
(1)Save as otherwise provided by any law for the time being in force, every pleading shall be verified at the foot by the party or by more of the parties pleading or by some other person proved to the satisfaction of the Court to be acquainted with the facts of the case.(2)The person verifying shall specify, by reference to the numbered paragraphs of the pleadings what he verifies of his own knowledge and what he verifies upon information received and believed to be true.(3)The verification shall be signed by the person making it and shall state the date on which and the place at which it was signed.(4)A pleading presented within the prescribed period but without the requisite verification may be returned in view of its being verified and presented again within the stated time.
