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State of Gujarat - Section

Section 41 in The Bombay Irrigation Act, 1879

41. Compensation when due.

- All sums of money payable for compensation awarded under section 39 shall become due three months after the claim for such compensation was made,Interest. - And simple interest at the rate of six per centum per annum shall be allowed on any such sum remaining unpaid after the said three months, except when the non-payment of such sum is caused by the neglect or refusal of the claimant to apply for or receive the same.Abatement of Land Revenue and Rent.