Section 69A(6) in The Bombay Land Revenue Code, 1879
(6)The amount of compensation payable under this section shall be paid in cash with interest at the rate of 4 Vi per cent, for the period commencing on and from the date of commencement of the Bombay Land Revenue Code and Land Tenure Abolition Laws (Gujarat Amendment) Ordinance, 1981 (Gujarat Ordinance 9 of 1981) and ending on the date of payment].
