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State of Madhya Pradesh - Section

Section 143 in The M.P. Land Revenue Code, 1959

143. [ Penal interest on delayed payment of Sand revenue. [Substituted by M.P. Act No. 23 of 2018]

- If land revenue is not paid up to the end of the period as specified in section 140, simple interest shall be payable on the arrear thereafter till the date of payment at the rate of twelve per centum per annum for first twelve months and thereafter at the rate of fifteen per centum per annum :Provided that no such interest shall be payable for delayed payment, where any payment of land revenue has been suspended by the order of the Government.]