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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19A] [Entire Act] State of Tamilnadu - Subsection Section 19A(6) in Tamil Nadu Agriculturists Relief Act, 1938 (6)The Court may order that the Court-fee, if any, paid by the creditor under sub-section (5) shall be paid by the debtor in addition to the amount decreed.
