Section 15(3) in Tamil Nadu Patta Passbook Act, 1983
(3)In this section, - (a) "suit" means a suit to which the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908) apply;(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 said Code of Civil Procedure, 1908 (Central Act V of 1908);(iii)for the filing of an agreement to refer to arbitration under section 20 of the Arbitration Act, 1940 See [(Central Act 10 of 1940)] [now the Arbitration and Conciliation Act, 1996 (Central Act 26 of 1996).];(iv)for the filing of an award under section 14 of the said Arbitration Act;(v)of any other kind to which the Government may, by notification, 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 an application is made, relates to land.
