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[Cites 0, Cited by 0] [Section 47(3)] [Section 47] [Entire Act]

State of Gujarat - Subsection

Section 47(3)(a) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(a)On the aggregate amount arrived at in accordance with the provisions of Clauses (1) and (2) there shall be calculated interest at 4½% p.a. for the period between the date on which the ownership of the land stands transferred to and vests in the tenant under Section 46 and the date of the determination of the purchase price.