(2)When the suit is for the rent of land situated within an area for which a record-of-rights has been finally published, the plaint shall contain a statement of the serial number or numbers borne by the tenancy in the record-of-rights and of the area and rental of the tenancy according to such record, unless the court is satisfied for reasons to be recorded in writing, that the plaintiff was prevented by any sufficient cause from furnishing such statements :Provided that, in all cases in which the Court admits a plaint which does not contain such statement the Court shall, and in any other case in which it seems fit, the Court may, require the Deputy Commissioner to supply, without payment of fee, a verified or certified copy of, or extract from the record-of-rights relating to the tenancy :Provided also, that when the plaint contains such a statement, no statement of the situation, designation, extent and boundaries of the land held by the tenant as provided in sub-Section (1) shall be required.
