Section 10(2) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
(2)Compensation payable under this section shall be due as from the date of resumption and shall carry simple interest at the rate of 3-½ % per annum from that date up to the date of payment :Provided that no interest shall be payable on any amount of compensation which remains unpaid for any default of the Jagirdar, his agent or his representative-in-interest.
