Section 19(4) in The Rajasthan Court of Wards Act, 1951
(4)The Collector may fix the rate of interest to be paid on the claim from the date of such decision to the fixed date aforesaid or to a date two years from the date of the decision, whichever may be the longer period:Provided that, if such claim is not discharged by the Court of Wards on or before the date up. to which the interest has been fixed by such order, the order reducing the contractual rate of interest shall be deemed to be inoperative.
