Section 34(6) in Chhattisgarh State Co-operative Tribunal Regulations, 2016
(6)If the deponent is not personally known to the attesting officer, he shall be identified by a person known to the attesting officer, and the fact of such identification together with the name description of the person making the identification shall be noted at the end of the affidavit and the signature of such person shall be affixed. If the dependent is not known to the attesting officer or cannot be so identified, the left hand thumb impression of such deponent shall also be affixed at the end of the affidavit and be certified to be such impression by the attesting officer.
