Section 213(3) in Civil Court Rules of the High Court of Judicature at Patna
(3)Mode of application. - All applications under the Act shall be made by petition and shall be presented to the proper Court in the same manner as plaints or other applications.The petition shall be verified in the manner prescribed by rule 15 of Order VI of the Code of Civil Procedure, 1908, or if the Court so directs, supported by an affidavit.
