Section 11(6) in The Orissa Land Reforms (General) Rules, 1965
(6)The application shall be signed by the recorded sub-tenant or under-raiyat [or his successor-in-interest] [Inserted by O.G.E.No. 937, Notification No. 42688-Re-157/76-R-D.8.6.1976.]and duly verified in the manner laid down in the Code of Civil Procedure, 5 of 1908 for the verification of pleadings.
