Section 18(1) in Tamil Nadu Agriculturists Relief Act, 1938
(1)Where a decree is passed against an agriculturist in a suit filed on or after the [1st March 1972] [Substituted for the expression '1st October 1937' by section 14(i)(a) of the Tamil Nadu Agriculturist Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973).], the Court shall allow only such costs as would have been allowable if the suit had been filed for the amount of the debt as scaled down in accordance with the provisions of this Act, and where in any such case a decree has been passed before the [publication of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973), in the Tamil Nadu Government Gazette] [Substituted for the expression 'commencement of this Act' by section 14(i)(b) of the Tamil Nadu Agriculturist Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973).], the Court shall, on application by the agriculturist, amend the decree accordingly.
