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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Rajasthan - Subsection

Section 7A(4) in Rajasthan Tenancy (Government) Rules, 1955

(4)If the tenant fails to deposit the requisite instalment on the due date, he shall be liable to pay interest @ 9% per annum on the amount of such instalment from the due date until its payment.]