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[Cites 0, Cited by 0] [Section 32H(1B)] [Section 32H] [Entire Act]

State of Gujarat - Subsection

Section 32H(1B)(a) in The Bombay Tenancy and Agricultural Lands Act, 1948

(a)On the amount arrived at in accordance with the provisions of sub-sections (1) and (1A) there shall be calculated interest at 4½ per cent, per annum for the period between the date on which the tenant is deemed to have purchased the land under section 32 and the date of the determination of the purchase price.