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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(3) in The U.P. Government Estates Thekedari Abolition Act, 1958

(3)There shall be paid by the State Government on the amount of compensation mentioned in the final compensation statement referred to in Section 15, interest at the rate of two and half per centum per annum from the date of determination of the lease to the date of payment.