Section 16 in The U.P. Government Estates Thekedari Abolition Act, 1958
16. Payment of compensation.
(1)The compensation mentioned in the final compensation statement referred to in Section 15 shall be paid in cash.(2)The compensation shall be paid to the lessee whose name is entered in the final compensation statement and where the lessee died before it is paid to him it shall be paid to his legal representatives.(3)There shall be paid by the State Government on the amount of compensation mentioned in the final compensation statement referred to in Section 15, interest at the rate of two and half per centum per annum from the date of determination of the lease to the date of payment.
