- [Subject to the provisions of this Act, an arrear of rent shall bear simple interest] [Substituted for 'An arrear shall bear simple interest' by section 39 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] at the rate of one-half per centum per mensem from the date on which the arrear fell due until it is liquidated.
