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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jharkhand - Subsection

Section 20(2) in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(2)Where any amount payable under this Act, is not paid whether in whole or in part, within three months of the date of obtaining possession under Section 17 interest at the rate of six percentum per annum shall be charged on the amount so payable.]