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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(1)(a) in Bihar and Orissa Public Demands Recovery Act, 1914

(a)for payment to the certificate-holder; the amount specified in the proclamation of sale as that for the recovery of which the sale was ordered with interest thereon at the rate of six and a quarter per centum per annum calculated from the date of the sale to the date when the deposit is made;