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[Cites 0, Cited by 0] [Section 51A(4)] [Section 51A] [Entire Act]

State of Tamilnadu - Subsection

Section 51A(4)(c) in Tamil Nadu District Municipalities Act, 1920

(c)shall be signed by the petitioner and verified in the manner laid down in the Code of Civil Procedure, 1908 (Central Act V of 1908), for the verification of pleadings.