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[Cites 0, Cited by 1] [Section 441(5)] [Section 441] [Entire Act]

State of Madhya Pradesh - Subsection

Section 441(5)(c) in The M.P. Municipal Corporation Act, 1956

(c)be signed by the petitioner and verified in the manner prescribed in the Code of Civil Procedure, 1908 (V of 1908), for the verification of pleadings.