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[Cites 0, Cited by 0] [Section 285(1)] [Section 285] [Entire Act]

State of Himachal Pradesh - Subsection

Section 285(1)(c) in The Himachal Pradesh Municipal Corporation Act, 1994

(c)shall be signed by the petitioner and verified in the manner laid down in the Code of Civil Procedure, 1908 (5 of 1908) for the verification of pleading :