Section 47(5) in Guwahati Metropolitan Development Authority Act, 1985
(5)Where possession of the land is taken by the Authority under Section 45 or Section 46, the person interested in such land shall be entitled to interest at the rate of 12 percent per annum on the amount of compensation payable to him under this section in respect of the said land form the date on which such possession is taken till date on which the amount of compensation is paid to him by the Authority.Explanation. - (i) "Collector" "Land" and "person interested" have the same meaning as in the Land Acquisition Act, 1894 (Act I of1894).(ii)Land for the purpose of this Act included trees, buildings and standing crops on it, and casement.
