(1)The plaint in a suit for recovery of rent shall contain, in addition to the particulars specified in Rules 1, 2, 4, 5 and 6 and sub-Rule (2) of Rule 9 of Order VII in Schedule I to the Code of Civil Procedure, 1908, a statement of the situation, designation, extent and boundaries of the land held by the tenant, or, when the plaintiff is unable to give the extent or boundaries in lieu thereof, a description sufficient for its identification and it shall further contain a statement as to whether a record-of-rights has been prepared and finally published in respect of such land and statement of the value of the land.
