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] [Entire Act] NCT Delhi - Section Section 99 in The Delhi Lands Reforms Act, 1954 99. Interest on arrear of rent. - An Asami shall, from the date rent becomes due, be liable to pay interest at 61/4 per cent. Per annum on any instalment remaining unpaid.
