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[Cites 0, Cited by 0] [Section 60A(4)] [Section 60A] [Entire Act]

State of Tamilnadu - Subsection

Section 60A(4)(c) in The Madurai City Municipal Corporation Act, 1971

(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.