13. Mode of application under sections 14, 15, 16, 17, 18 and 19.
- An application under sections 14, 15, 16, 17, 18, and 19 of the Act shall be in writing, shall specify the name and address of the applicant, the name and address of the respondent, a clear statement of the facts of the case and the nature of the relief prayed for, and shall be signed and verified in the same manner as a pleading under the Code of Civil Procedure, 1908 (Central Act V of 1908).
