Section 100 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
100. Persons who may make affidavits.
- Except as otherwise provided by law or by an order of the court, an affidavit may be sworn by any person having knowledge of the facts deposed to therein.Two or more persons may join in an affidavit, each deposing separately to such as are within his knowledge.
