Section 323 in The Rajasthan Revenue Courts Manual, 1956
323.
- On an interlocutory application when a particular fact is not within the deponents' own knowledge, but is based on his belief or information received from others which he believes to be true, the deponent shall use the expression "I am informed and verily believe such information to be true" or words to that effect, and shall sufficiently describe for the purpose of identification, the person or persons from whom his information was received.
