Section 22(3) in The Himachal Pradesh Debt Reduction Act, 1976
(3)Notwithstanding anything in the Himachal Pradesh Court Fees Act, 1968, the court fee payable on a plaint in a suit under sub-section (1) shall be that prescribed by schedule and the fee payable on an application under sub-section (2) shall be the amount, if any, by which the fee payable on a plaint in suit for the recovery of the amount declared under that sub-section exceeds the fee already paid by the plaintiff on the plaint.
