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 15] [Entire Act] NCT Delhi - Section Section 21 in The Delhi Land Reforms Rules, 1954 21. Rate of interest. - Under the proviso to sub-section (3) of Section 24, the rate of interest shall be 2½ per cent per annum.
