Affidavits are used frequently and for many different reasons, but unlike a contract or agreement many people do not have a good handle on the definition of an affidavit. Chances are, you have likely already signed an affidavit at some point in your life.

In our Plain Language Legal Dictionary, we define an affidavit as A written statement of facts, sworn to and signed by a deponent before a notary public or some other authority having the power to witness an oath. In other words, when you sign an affidavit, you are simply attesting, under law, that you swear a statement written in the affidavit is true.

Examples of Affidavit

1) Affidavit of Birth

2) Affidavit of Name Change

3) Affidavit of Support

4) Affidavit of Heirship

5) Affidavit of Death