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[Section 129] [Complete Act]
Central Government Act
Section 129(2) in The Tripura Land Revenue And Land Reforms Act, 1960 No. 43 Of 1960
(2) The compensation shall be payable in cash, in lump sum or in such number of annual instalments, not exceeding twenty as may prescribed. Interest at the rate of 2 12 per cent. per annum shall be payable on the compensation or such portion thereof as remains unpaid.