Section 11(2) in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli
(2)If the plaintiff or applicant fail to comply with sub-section (1) 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.
