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[Cites 0, Cited by 0] [Section 54A(4)] [Section 54A] [Entire Act]

State of Tamilnadu - Subsection

Section 54A(4)(c) in Chennai City Municipal Corporation Act, 1919

(c)shall be signed by the petitioner and verified in the manner laid down in the Code of Civil Procedure, 1908 (Central Act V of 1908) for the verification of pleadings.