61A. [ Interest payable on amount apportioned. - Interest shall be charged from the date of apportionment on the amount charged to or apportioned on any estate or tenure, less any instalment of such amount paid from time to time. The interest shall be at the rate of five per centum or at such rate,] [Section 61A inserted by Bengal Act 1 of 1931.] not exceeding five per centum per annum as the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] may from time to time determine.
