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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(vi) in Estate Management Procedure, 2005

(vi)Interest @ 11% shall be charged on the balance outstanding after offer of possession of plot/shed. Default in payment of instalments shall entail interest @ 14% for the defaulted period on the defaulted amount.