Section 32 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
32.
(1)Simple interest at two and half percent per annum from the date of vesting to the date of payment shall also be paid along with each annual instalment on the amount of each instalment paid.(2)[ x x x] [Omitted by Revenue (A) Department Notification No.F.I d (6) Rev./A/60, dated 17-4-1961 published in the Rajasthan Gazette, Part IV-C dated 25-5-1961.]
