Section 27 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
27. Recovery of compensation.
(1)Where a land-owner, from whom compensation is recoverable under this Act, fails to pay the same within six months from the date of intimation under sub-section (2) of section 24, the person entitled to receive the same may, in addition to any other mode of recovery open to him, apply to the Collector within six months from the expiry of the aforesaid period to recover on his behalf, the amount due as if it were a public demand payable to the Sate Government.(2)Interest at the rate of six percent per annum shall be charged on the amount of compensation remaining unpaid after expiry of the earlier period referred to in sub-section (1).
