Section 15(4) in The Haryana Ceiling of Land Holdings Act, 1972
(4)The purchase price of the land, along with interest at the rate of five percentum per annum, shall be payable by the allottee [-] [Omitted by Haryana Act 2 of 1987.] in ten annual equated instalments, at the rate not exceeding that mentioned in column 1 of the table in sub-section (1) of section 16.
