Section 3E(2) in Tamil Nadu Estates Land (Reduction of Rent) Act, 1947
(2)Any amount by way of rent which becomes payable in respect of any land in consequence of an order issued under sub-section (1) shall, if it is not paid before the commencement, of the fasli year immediately succeeding that in which the order is issued, bear simple interest at six per cent per annum from such commencement up to the date of payment.
