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[Cites 0, Cited by 0] [Section 377] [Entire Act]

State of Chattisgarh - Subsection

Section 377(2) in The Chhattisgarh Municipal Corporation Act, 1956

(2)If any instalment is not paid on or before the dale on which it falls due, the Commissioner may thenceforward recover interest on the sum then due at such rate not exceeding nine per centum per annum as he may deem fit.