Section 132(4)(b) in Karnataka Land Revenue Act, 1964

[Cites 0, Cited by 0] [Section 132(4)] [Section 132] [Entire Act]

(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 Code of Civil Procedure, 1908;

(iii)for the filing of an agreement to refer to arbitration under section 20 of the Arbitration Act, 1940 (Central Act 10 of 1940);

(iv)for the filing of an award under section 14 of the said Arbitration Act;

(v)of any other kind to which the State Government may, by notification, direct that this section shall apply;

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