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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(1)(a) in The Bengal Public Demands Recovery Act, 1913

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