Section 11 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
11. [ Rate of interest on the amount recovered in contravention of sub-section (1) of section 11. [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.]
- The rate at which interest shall be paid by the landowner on the amount of rent, cess or other dues recovered by him in contravention of sub-section (1) of section 11 and which he has failed to refund within the time specified in sub-section (1-A) of the said section shall be six per cent per annum.]
