Section 3(5) in The Rajasthan Kasar Bhom Abolition Act, 1961
(5)The compensation payable under this Act shall carry simple interest at the rate of two and a half percent per annum from the date of abolition till the date of payment; but no interest shall be payable on such amount of compensation as may remain unpaid for any default of the Kasar Khwar or has agent or representative in interest.
