203. Regard to be paid by Courts to entries in record-of-rights.
(1)Where for any local area a record-of-rights has been prepared and finally published under sub-section (2) of section 166 or sub-section (3) of section 170, in all suits between landholder and ryot as such, the plaintiff shall annex to the plaint or, if for any cause which the Court deems sufficient he fails to do so, shall produce within a reasonable time to be fixed by the Court, a certified copy of any entry in the record-of-rights relating to the land in respect of which the suit is brought.(2)In deciding such suits, the Court shall have regard to the entries produced under sub-section (1), unless such entries have been proved to be incorrect, and when the Court passes a decree at variance with such entries, it shall record its reasons for so doing.(3)No fee shall be charged for the grant of certified copies of entries in a record-of-rights required for the purpose specified in sub-section (1).(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."
