Civil Procedure Code 1908 , Section 26

26. Institution of suits.

¹[(1)] Every suit shall be instituted by the presentation of a plaint or in such other manner as may be prescribed.

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

1. Section 26 renumberd as sub-section 26(1) thereof by Act No. 46 of 1999, section 2 (w.e.f. 1-7-2002).

2. Ins. by Act No. 46 of 1999, section 2 (w.e.f. 1-7-2002).