Section 132(4) in Karnataka Land Revenue Act, 1964
(4)In this section,-(a)'suit' means a suit to which the provisions of the Code of Civil Procedure 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 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;(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;(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 rent or tenancy of land.
