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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Himachal Pradesh - Subsection

Section 62(10) in The Himachal Pradesh Town and Country Planning Act, 1977

(10)Where permission is granted to make payment in instalments the amount of development charges shall carry a simple interest at 15 per cent per annum as from the date of the receipt of notice under sub-section (7) and the interest due shall be payable along with each instalment.