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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Manipur - Subsection

Section 129(2) in Manipur Land Revenue and Land Reforms Act, 1960

(2)From the date of the declaration referred to in section 127, the landowner shall be entitled to interest at the rate of 2½ per cent. per annum on the compensation or such portion thereof as remains unpaid.