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State of Uttar Pradesh - Section

Section 20 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

20. Interest on mortgage money. Section 6(g)(ii).

- The amount declared due on a simple mortgage substituted under sub-clause (i) of clause (g) of Section 6 shall carry simple interest at the rate of 2½ per cent, per annum from the date of vesting.