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 0] [Section 24(4)] [Section 24] [Entire Act] State of Tamilnadu - Subsection Section 24(4)(d) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962 (d)Arrears of rent shall bear interest at six per cent per annum from the date on which the rent becomes due.