Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act] State of Assam - Subsection Section 57(1)(ii) in Goalpara Tenancy Act, 1929 (ii)interest on the arrear shall be awarded from that date up to the date of payment at the rate mentioned in Section 56.