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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(2)(b) in The Bihar Land Reforms Act, 1950

(b)he shall ascertain the amount of the interest already paid or realised and shall set off towards the amount of the principal any amount paid or realised as simple interest in excess of six per centum per annum or the stipulated rate of interest whichever is lower;