Section 9A(ii) in The Nazool Lands (Transfer) Rules, 1956
(ii)[ In case a Cooperative Society or an individual allottees makes default in making payment of two or more installments at any stage, the Collector of the district after giving the allottees a reasonable opportunity of being heard may charge interest at the rate of 9½ percent per annum for the period of default, or cancel the allotment whereupon the land shall be reverted to the State Government.] [Amended vide Notification No. 5359-R-I-79/34286. dated the 22nd August, 1979.]
