Section 10 in Kelavarapalli Reservoir Scheme (Acquisition of Land) Act, 1987
10. Payment of interest.
- The prescribed authority shall pay the amount of compensation determined under section 6 with interest thereon at the rate of nine per centum per annum for the period of one year from the date of taking possession of the scheduled lands and at the rate of fifteen per centum per annum from the date of expiry of the said period of one year until it shall have been so paid or deposited.
