Section 26(2) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(2)Compensation payable under this section shall be due as from the date of resumption and shall carry simple interest at the rate of 2½ per cent per annum from that date up to the date of payment:Provided that no interest shall be payable on any amount of compensation which remains unpaid for any default of the jagirdar, his agent or his representative in interest.
