Section 2(9) in The Land Acquisition (Rajasthan Amendment) Act, 1987
(9)Where, in the cases as specified in sub-sections (2) and (3) of section 30 of the Land Acquisition (Amendment) Act, 1984 (68 of 1984) interest is payable or has been paid under section 28 or section 34, the amount of such interest shall be re-determined and paid after adjustment of any sum paid * * * under the said sections by the Collector at the respective rates specified in and in accordance with the provisions of the said sections as amended by the said Act.
