Section 56(5)(ii) in The Punjab Town Improvement Act, 1922

[Cites 0, Cited by 0] [Section 56(5)] [Section 56] [Entire Act]

State of Punjab - Subsection

Section 56(5)(ii) in The Punjab Town Improvement Act, 1922

(ii)to leave the said sum outstanding as a charge on his interest in the land, subject to the payment of interest at a rate to be agreed upon by such person and the trust until the said sum has been paid in full and to make the first annual payment of such interest four years after the date of the agreement :

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State of Punjab - Subsection

Section 56(5)(ii) in The Punjab Town Improvement Act, 1922