(2)Subject to any rules so made and subject also to the other provisions of this Act and the following modifications and additions, the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908), shall apply to all such suits, applications, appeals and proceedings so far as they are not inconsistent therewith -(a)(i)The plaint shall specify, in addition to the particulars mentioned in rule 1 of Order VII of the said Code, the name of the village in which the land to which the suit relates is situated, the designation, if any, of the land and a description of the land sufficient for its identification;(ii)Where the suit is for the recovery of rent due on land situated within an area in which a record-of-rights has been prepared and published, the plaint shall further contain a statement of the rent of the holding according to the record-of-rights:Provided that if the Court sees fit at any time to require, it, a copy of, or extract from, the record-of-rights relating to the holding shall be produced by the plaintiff, or shall, if necessary, on the requisition of the Court, be supplied by the Collector on payment by the plaintiff or the defendant as the Court may direct of such fee as the State Government may by rule under this Act prescribe;(iii)If the suit is for arrears of rent, the plaint shall contain a statement of account showing the instalments payable for the period to which the suit relates, the amount, if any, received, and the amount claimed to be due.(b)No set-off whether legal or equitable shall be pleaded by way of defence to any suit under this Act.(c)When any rent roll or collection or measurement papers have been produced by a landholder in any Court, in a suit, application or proceeding pending therein, copies of, or extracts from, such documents which have been certified by a duly authorized officer of such Court to be true copies or extracts, may be admitted in evidence in proof of the originals in any other suit, application or proceeding instituted in the same or another Court unless the Court in which such copies or extracts are produced sees fit to require the production of the originals.(d)To the properties not liable to attachment or sale under section 60 of the said Code shall be added "manure stocked by an agriculturist".(e)Standing timber, growing crops or other products of the earth may be attached and sold in execution of a decree in the same manner as movable property, and if the property attached is growing crops or other products of the earth, the judgement-debtor and the decree-holder shall have the same rights in respect of the tending, gathering, and storing thereof as the cultivator and the distrainer, respectively, would have had under section 83 if such crops or products had been distrained for an arrear of rent.
