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State of West Bengal - Section

Section 23 in Calcutta Thika Tenancy Act 1949

23. Interest on arrears.

—Any arrear of rent shall bear simple interest at the rate of six and a quarter per centum per annum from the expiry of the time within which the rent or the instalment of rent is payable under the provisions of section 12 or is to be deposited under section 17 or section 18, as the case may be, to the date of payment or of the institution of the suit, whichever date is earlier.