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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(3)(b) in Tamil Nadu Patta Passbook Act, 1983

(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;