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[Cites 0, Cited by 0] [Section 79(4)] [Section 79] [Entire Act]

State of West Bengal - Subsection

Section 79(4)(ii) in The Howrah Improvement Act, 1956

(ii)to leave the said sum outstanding as a charge on his interest in the land, subject to the payment in perpetuity of interest at such rate not exceeding [ten per centum per annum] [Words substituted for the Words 'six per centum per annum' by W.B. Act 43 of 1983.] as the State Government may fix by notification, and to make the first annual payment of such interest four years after the date of the agreement :