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 Tamilnadu - Section Section 4 in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966 4. Interest on amount. - Interest shall be payable on the amount at the rate of four per cent per annum from the date specified in sub-section (2) of section 55.
