Section 11 in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli
11. Certified copy of record to be annexed to plaint or application:
(1)The plaintiff or applicant in every suit or application as hereinafter defined relating to land shall annex to the plaint or application a certified copy of any entry in the record of rights, register of mutations or register of tenancies relevant to such land.(2)If the plaintiff or applicant fail to comply with sub-section (1) for any cause which the Court deems sufficient, he shall produce such certified copy within a reasonable time to be fixed by the Court and if such certified copy is not so annexed or produced, the plaint or, application shall be rejected, but the rejection thereof shall not of its own force preclude the presentation of a fresh plaint in respect of the same cause of action or of a fresh application in respect of the same subject-matter, with a certified copy annexed.(3)After the disposal of any case in which a certified copy of any such entry has been recorded, the Court shall communicate to the "Collector" any error appearing in such entry and any alteration therein that may be required by reason of the decree or order and a copy of such communication shall be kept with the record. The "Collector" shall in such case cause the entry to be corrected in accordance with the decree or decision of the Court, so far as it adjudicates upon any right required to be entered in the record of register of mutations or register of tenancies. The provisions of this sub-section shall apply also to an appellate or revisional Court, provided that, in the case of an appellate or revisional decree or order passed by the High Court, the communication shall be made by the Court from which the appeal lay or the record was called for.(4)In this section-(a)"suit" means a suit to which the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908) apply:(b)"application" means an application-(1)for the execution of a decree or order in a suit;(2)for the filing of an agreement staling a case for the opinion of the Court under [the Code of Civil Procedure, 1908 (Central Act V of 1908)]. [Substituted by A.P.A.O., dated 21-3-1957. ](3)for the filing of an agreement to refer to arbitration under [Paragraph 17 of the Second Schedule to the said Code;] [Substituted by A.P.A.O., dated 21-3-1957. ](4)for the filing of an award under [Paragraph 20 of the said Schedule;] [Substituted by A.P.A.O., dated 21-3-1957. ](5)for obtaining possession, or removal of obstruction to existing possession under (Section 74 of the Hyderabad Land Revenue Act;) or [the Hyderabad Tenancy and Agricultural Lands Act, 1950 (Hyderabad Act XXI of 1950] [Inserted by ibid. ];(6)of any other kind to which the Government may, by notification in the Jarida, direct that this section shall apply;(c)an application shall be deemed to relate to land if the decree or other matter with respect to which the application is made, relates to land;(d)a suit, decree or other matter relating to land shall, without prejudice to the generality of the expression, be deemed to include a suit, decree or other matter relating to the rent of tenancy of land.
