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The Third Schedule Forms A [See section 531] In the Small Cause Court for A. B.______ (plaintiff) versus C.D_______(Defendant) A.B., of_______, in the town of______ maketh oath [or affirms and saith that C. D._______, of______, is justly indebted to_______ in the sum of Rs._____ for arrears of rent of the house and premises No._______ , situated at______, in the town of_______, due for_______ months, to wit from______ to______, at the rate of Rs.______per mensem. Sworn [or affirmed] before me the_______day of_______18: Judge [or Registrar].    |
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