Section 33(6) in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
(6)Where the holder of a prior or subsequent mortgage or charge is impleaded hi a suit by a co-mortgagee to which sub-section (4) applies, or in a suit by a sub-mortgagee to which suD-section (5) applies, the provisions of subsections (2) and (3) shall apply mutatis mutandis to a written statement or an application filed by such holder of mortgage or charge.
