Section 31(6) in Andhra Pradesh Court-fees and Suits Valuation Act, 1956
(6)Where the holder of a prior or subsequent mortgage or charge is impleaded in a suit by a co-mortgage to which sub-section (4) applies, or in a suit by a sub-mortgage to which sub-section (5) applies, the provisions of sub-sections (2) and (3) shall apply mutatis mutandis to a written statement or an application filed by such holder of mortgage or charge.
