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State of Uttar Pradesh - Section

Section 76 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

76.

The Compensation Officer shall calculate interest at 2½ per-cent per annum on the amount [paid or] [Added by Notification No. 1130/I-A-1699-1953, dated 11.03.1954.] to be paid in cash from the date of vesting to the date of determination of compensation under Section 52 [or the date of payment whichever is earlier] [Added by Notification No. 1130/I-A-1699-1953, dated 11.03.1954.],