Section 8(3) in The Coal Bearing Areas (Acquisition And Development) Amendment and Validation Act, 1971
(3)Where acquisition of any particular land (not being acquisition of rights in or over such land) covered by a notification under sub-section (1) of section 7 of the principal Act, issued before the commencement of this Act, is or has been made in pursuance of any declaration under section 9 of the principal Act, whether made before or after such commencement, and such declaration is or has been made after the expiry of three years from the date of issue of such notification, there shall be paid simple interest, calculated at the rate of six per centum per annum on the market value of such land, as determined under sub-section (5) of section 13 of the principal Act, from the date of expiry of the said period of three years to the date of tender of payment of compensation payable for the acquisition of such land:Provided that no such interest shall be payable for any period during which the proceedings for the acquisition of any land were held up an account of stay or injunction by order of a court:Provided further that nothing in this sub-section shall apply to the acquisition of any land where .the amount of compensation has been paid to the persons interested before the commencement of this Act.
