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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959

(2)Every such application shall be in the prescribed form and shall be signed and verified in the manner specified in the Code of Civil Procedure, 1908 (Central Act 5 of 1908) for the signing and verification of plaints.