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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(4)(c) in Jammu and Kashmir Municipal Corporation Act, 2000

(c)shall be signed by the petitioner and verified in the manner laid down in the Code of Civil Procedure, Samvat 1977, for the verification of pleadings.