Section 87(2) in The Gujarat Town Planning and Urban Development Act, 1976
(2)[ If the owner elects to pay the amount by instalment, interest at such rate as is arrived at by adding two per cent to the bank rate published under Section 49 of the Reserve Bank of India Act, 1934, from time to time, shall be charged per annum on the net amount payable.] [This sub-section was substituted by Gujarat 4 of 1986, Section 4.]
