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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Telangana - Subsection

Section 20(3) in Telangana Oil Palm (Regulation of Production and Processing) Act, 1993

(3)The price of the Oil Palm FFB remaining un-paid on the expiration of the period specified in sub-section (2) shall carry interest at fifteen per cent per annum from the date of delivery of Oil Palm FFB and it shall be recovered as if it were an arrear of land revenue.