Section 45 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh)
45. Interest on mortgage money.
- The amount due under a possessory mortgage substituted into a simple mortgage under sub-clause (iii) of clause (g) of sub-section (1) of Section 6 shall carry simple interest at the rate of 3½% per annum from the date of resumption.
