Section 3(3)(b) in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966

[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(3)(b) in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966

(b)[ Interest for the period commencing from the date from which it is due to the end of the quarter in which such date falls shall also be calculated and paid along with the first instalment.] [Clause (b) of sub-rule (3) of Rule 3 added by SRO A-41/78 = G. O.Ms.No. 186, Revenue (L.Re) 27th January 1978.]

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State of Tamilnadu - Subsection

Section 3(3)(b) in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966