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[Cites 0, Cited by 0] [Section 20(5)] [Section 20] [Entire Act]

State of Chattisgarh - Subsection

Section 20(5)(c) in The Chhattisgarh Municipalities Act, 1961

(c)be signed by the petitioner and verified in the manner prescribed in the Code of Civil Procedure, 1908 (V of 1908), for the verification of pleadings.