Section 4 in The Rules Under Tamil Nadu Agriculturists Relief Act, 1938
4.
An application under sections 18, [19-A] [The expression '19-A' was inserted by G.O. Ms. No. 2309, dated the 20th September, 7 943 which deemed to have come into force on the 27th October 1939.], 20, 22 or 23 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).
