Section 14E(3)(n) in West Bengal Land Reforms Rules, 1965.

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State of West Bengal - Subsection

Section 14E(3)(n) in West Bengal Land Reforms Rules, 1965.

(n)The amount determined in an Assessment Roll shall bear interest at the rate of three percent um per annum

(i)when a land has vested in the State, for the period from the date of taking over of possession of the land by the Revenue Officer to the date of final publication of the Assessment Roll; and

(ii)when rights and interests in tenanted land have vested under section 3A for the period from the date of such vesting to the date of final publication of the Assessment Roll.

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State of West Bengal - Subsection

Section 14E(3)(n) in West Bengal Land Reforms Rules, 1965.