15. Certified copies of records to be annexed to plaint or application.
(1)The plaintiff or applicant in every suit or application, as hereinafter defined relating to land situated in any area to which this Act applies shall annex to the plaint or application a certified copy of an entry in the Register of Patta Pass Book or the patta pass book relevant to such land.(2)If the plaintiff or applicant fails to do so, 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)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, -(i)for the execution of a decree or order in a suit;(ii)for the filing of an agreement stating a case for the opinion of the Court under the said Code of Civil Procedure, 1908 (Central Act V of 1908);(iii)for the filing of an agreement to refer to arbitration under section 20 of the Arbitration Act, 1940 See [(Central Act 10 of 1940)] [now the Arbitration and Conciliation Act, 1996 (Central Act 26 of 1996).];(iv)for the filing of an award under section 14 of the said Arbitration Act;(v)of any other kind to which the Government may, by notification, 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 an application is made, relates to land.
