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[Cites 0, Cited by 0] [Section 38(6)] [Section 38] [Entire Act]

State of Telangana - Subsection

Section 38(6)(b) in Telangana Tenancy and Agricultural Lands Act, 1950

(b)If a protected tenant is permitted to pay the reasonable price in instalments under the provisions of subsection (5), interest at the rate of three per cent, per annum shall be payable by him in respect of the balance of the price due and if he commits default in respect of any instalment the same may be recovered by the Government as arrears of land revenue.