Section 123 in Civil Court Rules of the High Court of Judicature at Patna
123.
Every application for an order for sale shall in addition to the particulars required by Order XXI, Rule 66, clause (3), state everything known or believed by the person verifying the same to exist which relates to the nature or affects the value of the property and shall further state that he is not possessed of any further information regarding it. [G. L. 1/26, G. L. 3/81]
