Mobile View
Main Search Forums Advanced Search Disclaimer
User Queries
[Section 128] [Complete Act]
Central Government Act
Section 128(2) in The Tripura Land Revenue And Land Reforms Act, 1960 No. 43 Of 1960
(2) From the date of the declaration referred to in section 126, the raiyat shall be entitled to interest at the rate of 2 12 per cent. per annum. on the compensation or such portion thereof as remains un- paid.