Section 280 — Petition for probate, etc., to be signed and verified.

The Indian Succession Act, 1925
The petition for probate or letters of administration shall in all cases be subscribed by the petitioner and his pleader, if any, and shall be verified by the petitioner in the following manner, namely:-- "I (A.B.), the petitioner in the above petition, declare that what is stated therein is true to the best of my information and belief."
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