- A Munsarim of a civil court appointed to receive plaints shall examine each plaint presented to him, and shall report thereon whether the provisions of the Code and the Court-fees Act, have been observed, [*] [The word 'and' deleted by Notification No. 396/VIII-b-203, dated 2-9-1971 (w.e.f. 30-7-1977).] whether the claim is within the jurisdiction of the court, constitutes a cause of action, and has been presented within the period prescribed for the institution of such a suit, [and whether the plaint is otherwise in proper form including that in a suit whether a notice under Section 80, C.P.C., necessary, such a notice has been given.] [Inserted by Notification No. 396/VIII-b-203, dated 2-9-1971 (w.e.f. 30-7-1977).]The Munsarim shall see that the actual date of the presentation of the plaint is entered upon the impressed stamp and adhesive label, if any, below the date of purchase endorsed on them.On the back of all plaints the Munsarim shall note-(a)date of presentation of the plaint;(b)name of presenter;(c)classification of suit; and(d)court-fee paid.
