LexSection 27 — Manner in which petition to be verified by Administrator-General.
The Administrators-General Act, 1963
No Administrator-General shall be required to verify, otherwise than by his signature, any petition presented by him under the provisions of this Act, and, if the facts stated in any such petition are not within his own personal knowledge, the petition may be subscribed and verified by any person competent to make verification.Open in Lexace · Ask the AI about this section