Section 27A in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
27A. Affidavits.
- Affidavits to be filed in any proceedings under this Act, including an appeal or revision shall be made in the same manner arid conform to the same requirements as affidavits filed under the Code of Civil Procedure, 1908 and may be verified by any officer or other person appointed by the High Court under, clause (b) or by an officer appointed by any other court under clause (c) of section 139 of the said Code.
