Section 35 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
35. Recovery of compensation.
(1)Where a tenure-holder from whom compensation is recoverable under this Act, fails to pay the same within the period prescribed therefor, the person entitled to receive it may, in addition to any other mode of recovery open to him, apply to the Collector, within such time as may be prescribed, to recover the amount due on his behalf as if it were an arrear of land revenue payable to the Government.(2)Where any compensation payable under this Act is not paid whether in whole or part within three months of the date of obtaining possession under section 31 or section 33, as the case may be, interest at the rate of 6 per cent per annum shall be charged on the amount not so paid.
