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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Karnataka - Subsection

Section 78(3) in Karnataka Land Reforms Act, 1961

(3)Where the purchase price is payable in instalments, the amount outstanding after payment of each instalment shall bear interest at the rate of five and a half per cent per annum if the purchase price is paid by the grantee out of his own funds and no interest where the money for payment of the purchase price is advanced by the State Land Development Bank or a credit agency.