Section 41A(iii) in The Orissa Land Reforms (General) Rules, 1965
(iii)An application by a trustee in respect of a trust under sub-Clause (e) of Clause (24) of Section 2 shall be in Form No. 20 and shall be verified in the manner prescribed for verification of a plaint under Code of Civil Procedure, 1908 (5 of 1908) by the applicant or his agent duly authorised in that behalf.
