(1)Every application under Sections 9, 14, 27, 34, 39 and 43 of the Act shall be made in writing duly signed and verified by the applicant or one of the applicants where there is more than one applicants in the manner prescribed by Order 6, Rules 14 and 15 of the Code and if the Courts so direct shall be supported by an affidavit. It shall, when necessary, be divided into paragraphs, numbered consecutively, each allegations being, so far as it convenient contain in a separate paragraph and shall contain name, description and place of residence of the parties. It shall contain a statement in concise form;(a)of the material facts constituting cause of action;(b)of facts showing that the Court to which the application is presented has jurisdiction;(c)relief asked for; and(d)names and addresses of the persons liable to be affected by the application :Provided that where a party, by reason of absence or for any other reason, is unable to sign and verify the application and sworn the affidavit in support thereof where the Court so direct, same may be signed and verified and sworn by any person duly authorized by him in this behalf and is proved to the satisfaction of the Court to be acquainted with the facts of the case.
