(4)In the case of such suits, the following clause shall be deemed to be added to [rule 11 of Order VII] [Substituted for 'section 54 ' by section 119 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] of the Code of Civil Procedure, [1908] [Inserted by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] as clause (e), namely: -"(e) In any suit to which section 203 of the [Tamil Nadu] [Substituted for the word 'Madras' by Tamil Nadu Adaptation of Laws Order, 1969, as amended by Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Estates Land Act, 1908 ([Tamil Nadu] [Substituted for the word 'Madras' by Tamil Nadu Adaptation of Laws Order, 1969, as amended by Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act I of 1908), applies, if the certified copy therein mentioned is not annexed to the plaint and the plaintiff, on being required by the Court to produce it, fails to do so within the time allowed by the Court."
