26A. Rate of interest, and barring of compound interest.
(1)In every case in which the charging of interest in authorized by this Act, the rate chargeable shall be four per centum per annum.(2)No compound interest shall be charged in any case.Explanation. - The interest recoverable from a tenant under Section 42, clause (b), Section 43, clause (b), Section 44 or Section 44-A shall not be deemed to be "compound interest" within the meaning of this section although it includes simple interest upon interest which has been paid by a landholder or superior tenant in pursuance of this Act.
