(1)Where a decree is passed against any debtor in a suit instituted on or after the 14th day of July 1978, 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 date of the publication of this Act in the Tamil Nadu Government Gazette, the Court shall, on application by the judgement-debtor within six months from the date of such publication, amend the decree accordingly.
