- The Mamlatdar shall reject the plaint-(a)where the plaintiff declines to make a statement on oath under Section 9; of(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.
