Section 68 in West Bengal Town and Country (Planning and Development) Act, 1979
68. Persons interested in land of which possession is taken entitled to interest.
-Where possession of the land is taken by the Development Authority under sections 66 or 67, the person interested in such land shall be entitled to interest at the rate,of six per cent per annum on the amount payable to him under the scheme in respect of the said land from the date on which such possession is taken till the date on which the amount is paid him by the concerned Authority.
