Section 59(3) in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948
(3)No Court shall, in enforcing any claim or liability against the principal or any other landholder or any other person aforesaid, allow interest at a rate exceeding six percent per annum simple interest for the period commencing on the notified date and ending with the date on which the deposit in pursuance of Section 54-A is made.
