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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(3)(c) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(c)The mortgage money referred to in clause (a) shall, for the purpose of Article 132 of the First Division of the First Schedule to the Indian Limitation Act, 1908 [(Central Act IX of 1908)] [See now the Limitation Act, 1963 (Central Act 36 of 1963).], be deemed to have become due with effect from the date of reversion under sub-section (1), and shall carry interest at the rate of five and a half per cent per annum from the said date.