Section 15(3)(c) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973

[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Puducherry - Subsection

Section 15(3)(c) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973

(c)The mortgage money referred to in clause (a) shall, for the purpose of article 62 of the Schedule to the Limitation Act, 1963 (Central Act 36 of 1963), be deemed to have become due with effect from the date of reversion under sub-section (1), and shall carry interest at the rate of five and a half percentum per annum from the said date.

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State of Puducherry - Subsection

Section 15(3)(c) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973