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[Cites 0, Cited by 15] [Entire Act]

State of Kerala - Section

Section 60 in Kerala Land Reforms Act, 1963

60. [ Interest on defaulted instalments. [Substituted by Act 35 of 1969.]

- lithe second or any subsequent instalment of the purchase price is not deposited on the due date, the amount of such instalment shall bear interest at the rate of 41/2 per cent per annum from that dare till the date of deposit of that instalment.]