Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Assam - Section Section 56 in Goalpara Tenancy Act, 1929 56. Interest on arrears of rent. - An arrear of rent shall bear simple interest at the rate of twelve and half per cent, per annum from the expiration of that quarter of the agricultural year in which an instalment falls due on the date of payment.
