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State of Jharkhand - Section

Section 47 in The Cess Act, 1880

47. Recovery by holders of estates or tenures.

- Every holder of an estate or tenure to whom any sum may be payable under the provision of this Act may recover the same with interest at the rate of [six and a quarter] [Substituted by Act 2 of 1939, (or the words 'twelve and half'.] per centum per annum in the same manner and under the same penalties as if the same were arrears of rent due to him.