Section 10(2) in The Maharashtra Underground Pipelines and Underground Ducts (Acquisition of Right of User in Land) Act, 2018
(2)If the amount of compensation is not deposited within the time specified under sub-section (1), the State Government or the Corporation or Urban Local Body, as the case may be, shall be liable to pay interest thereon at the rate of nine per cent. per annum from the date on which the compensation had to be deposited till the date of actual deposit.
