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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Chattisgarh - Subsection

Section 60(10) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

(10)Where permission is granted to make payment in instalments the amount of development charges shall carry a simple interest at seven per centum per annum as from the date of the receipt of notice under sub-section (7) and the interest due shall be payable along with each instalment.