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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(2) in Kanam Tenancy Abolition Act, 1976

(2)The amount payable under sub-section (1) shall be deemed to have accrued due from the appointed day and interest thereon shall be payable at the rate of four and a half per centum per annum from the appointed day till the date of payment of the amount, in case the amount is paid in cash or till the date of redemption of the bonds, if the amount is paid in Government bonds.