Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 58C] [Entire Act] State of Madhya Pradesh - Subsection Section 58C(3) in The M.P. Irrigation Act, 1931 (3)If the betterment contribution remains unpaid on the expiry of the period under sub-section (2), it shall carry interest at the rate of twelve per centum with effect from the date on which such period expires.
