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] State of Mizoram - Section Section 36 in Mizoram (Land Revenue) Rules, 2013 36. Recovery of Arrears. - The defaulter shall have to pay a penal interest calculated at the rate of 20 percent per annum calculated on the tax arrear in addition to the arrear amount of land revenue, taxes, tolls, cess on person, etc.
