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[Cites 0, Cited by 0] [Section 73(4)] [Section 73] [Entire Act]

State of Karnataka - Subsection

Section 73(4)(a) in Karnataka Land Reforms Act, 1961

(a)The interest accrued at the rate of five and a half per cent per annum till 1st March, 1984 remaining unpaid shall be paid in five consecutive annual, as far as may be, equal instalments commencing from 1st March, 1984 in National Savings Certificates;