Report No. 163

Chapter II

Amendment of Sections

2. Amendment of section 26.-

In the Code of Civil Procedure, 1908 (5 of 1908) (hereinafter referred to as the principal Act), existing section 26 shall be re-numbered as sub-section (1), and after sub-section (1) as so renumbered, the following sub-section shall be inserted, namely:-

"(2) In every plaint, facts shall be proved by affidavit.".