Section 6(3) in The Orissa Estates Abolition Rules, 1952
(3)An application under Sub-rules (1) or (2) shall [(............... be verified in the manner prescribed for verification of a plaint under the Code of Civil Procedure, 1908 (v of 1908)] [Omitted by Revenue Department Notification No. 651 EA-R-dated 2-1 64. See Orissa Gazette, Extraordinary No. 7 dated 4.1.1964.], by the applicant or his, agent duly authorised in this behalf.
