Section 64 in Punjab Regional and Town Planning and Development (General) Rules, 1995
64. Number of instalments and rate of interest under section 133(1).
- The net amount payable under the provisions of Section 133 may be paid in lump sum or in six equated annual instalments and where the owner elects to pay the said amount by instalments, interest at the rate of fifteen per cent per annum shall be payable on the net amount.
