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[Cites 0, Cited by 0] [Section 26A] [Entire Act]

State of Bihar - Subsection

Section 26A(2) in The Bengal Drainage Act, 1880

(2)No compound interest shall be charged in any case.Explanation. - The interest recoverable from a tenant under Section 42, clause (b), Section 43, clause (b), Section 44 or Section 44-A shall not be deemed to be "compound interest" within the meaning of this section although it includes simple interest upon interest which has been paid by a landholder or superior tenant in pursuance of this Act.