(3)Column (10) of the ledger shall include-(a)suits under Section 9 of the Specific Relief Act.(b)Suits for specific performance of contracts.(c)Suits for cancellation or rectification of instruments or for cancellation of decrees or entries in the record of rights.(d)Suits for all kinds of declaration where no consequential relief is claimed.(e)Suits for injunction.(f)Application to file awards and agreements to refer to arbitration.
