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[Cites 0, Cited by 0] [Section 172] [Entire Act]

Union of India - Subsection

Section 172(3) in The Tripura Land Revenue And Land Reforms Act, 1960

(3)Where there is any delay In the payment of compensation or where the compensation is paid either in instalments or in bonds, it shall carry interest at the rate of two and a half per cent. per annum from the date on which it falls due.