The Mamlatdar shall reject the plaint,—(a)where the Plaintiff declines to make a statement on oath under section 9; or(b)where the Plaintiff is willing to make or has made a statement on oath under section 9, but fails to furnish the particulars specified in section 7 within the time fixed under section 9 or altogether ; or(c)where it appears upon the face of the plaint,(i)that the property or use claimed is not one of the kind specified in section 5, or(ii)that the cause of action arose more than six months before the plaint was presented; or(d)where the plaintiff declines to subscribe or verify the plaint as required by sections 10 and 11.
