Section 135H(4) in The Bombay Land Revenue Code, 1879
(4)In this section-(a)"suit" means a suit to which the provisions of the Code of Civil Procedure, 1908 (V of 1908) or of the Mamlatdar's Courts Act, 1906 (Bombay 11 of 1906), 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 case for the opinion of the Court under the Code of Civil Procedure, 1908 (V of 1908);(iii)for the filing of an agreement to refer to arbitration under [section 20 of the Arbitration Act, 1940 (X of 1940)] [These words and figures were substituted for the words and figures 'Paragraph 17 of the Second Schedule to the said Code' by Gujarat 35 of 1965, section 10 (i).];(iv)for the filing of an award under [section 14 of the Arbitration act, 1940 (X of 1940)] [These words and figures were substituted for the words and figures 'Paragraph 20 of the said Schedule' by Gujarat 2 of 1987, section 10 (ii).];(v)to a conciliator under section 39 of the Dekkhan Agriculturists' Relief Act, 1879 (XVII of 1879);(vi)of any other kind to which the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may, by notification in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.] 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 or tenancy of land.
