Section 33 in The United Provinces Agriculturists Relief Act 1934
33. Suit by debtor for account of money lent.
(1)An agriculturist-debtor may sue for an account of money lent or advanced to, or paid for him by any person, or due by him to any person as the price of goods or on a written or unwritten engagement for the payment of money and of money paid by him to such person.(2)In such suit the Court shall [allow only such interest as may be permissible under the law applicable to the agriculturist debtor] [ Substituted by U.P. Act XIII of 1940]. It" shall, after taking necessary accounts, declare the amount which is still payable by the plaintiff to the defendant, and shall on the application of the defendant, and if the money is payable, pass a decree in favour of the defendant.(3)[ Notwithstanding anything in the Court Fees Act, 1870, the Court-fee payable on a plaint in a suit under sub-section (1) shall be that prescribed by Schedule VI ; and the fee payable on an application under sub-section (2) shall be the amount, if any, by which the fee which would be payable on a plaint in a suit for the recovery of . the amount declared under that sub-section exceeds the fee already paid by the plaintiff on his plaint, or the fee prescribed by Article 1 (b) of Schedule II of the Court Fees Act, 1870, whichever is greater:Provided that if the plaintiff is a person who belongs to any of the class of persons mentioned in clause (h) of sub-section (2) of section 2 or is a person who pays rent not exceeding Rs. 200 or land revenue not exceeding Rs. 100, or pays both rent and land revenue the total amount of which does not exceed Rs. 150, but does not in any case pay income-tax, the court-fee payable by the defendant on an application under sub-section (2), or by the plaintiff under sub-section (4), shall be half of the amount prescribed by this sub-section or by sub-section (4), as the case may by] [ Added by UP. Act IX of 1937].(4)[* * *] [ Deleted by U.P. Act XIII of 1940]
