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 Andhra Pradesh - Subsection Section 19A(6) in Andhra Pradesh (Andhra Area) 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.
