Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 135H(4)] [Section 135H] [Entire Act]

State of Gujarat - Subsection

Section 135H(4)(b) in The Bombay Land Revenue Code, 1879

(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;