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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Madhya Pradesh - Subsection

Section 45(2)(k) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976

(k)the rate at which additional interest may be charged from land holder in respect of amounts in default;