Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] NCT Delhi - Subsection Section 8(2) in The Delhi Land Reforms Rules, 1954 (2)In the case of payments by instalments, the rate of interest payable shall be simple interest at 2½% per annum.
