Section 19A(5) in Tamil Nadu Agriculturists Relief Act, 1938
(5)At any time after passing an order under clause (a) of sub-section (4), the Court shall on payment by the creditor of the Court-fee payable on a suit for the amount declared due to him, grant a decree to the creditor for such amount:Provided that the creditor may on his application be granted a decree for an amount less than that declared due to him on paying the appropriate court-fee.
