Section 11(6) in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli
(6)of any other kind to which the Government may, by notification in the Jarida, direct that this section shall apply;(c)an application shall be deemed to relate to land if the decree or other matter with respect to which the application is made, relates to land;(d)a suit, decree or other matter relating to land shall, without prejudice to the generality of the expression, be deemed to include a suit, decree or other matter relating to the rent of tenancy of land.
