Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 22(2)] [Section 22] [Entire Act] State of Punjab - Subsection Section 22(2)(c) in The Capital of Punjab (Development and Regulation) Act, 1952 (c)the rate of interest payable, and the procedure for payment of instalments, interest, fees, rents or other dues payable under this Act;