Section 35 in State Land Acquisition Act, 1990 (1934 A.D.)
35. Payment of interest.
- When the amount of such compensation is not paid or deposited on or before taking possession of the land, the Collector shall pay the amount awarded with interest thereon at the rate of [six per centum] [Substituted by Act XX of 1988 for 'four per centum', s. 12.] per annum from the time of so taking possession until it shall have been so paid or deposited [:] [Substituted by Act XX of 1988.][Provided that if such compensation or any part thereof is not paid or deposited within a period of one year from the date on which possession is taken, interest at the rate of ten Per centum shall be payable from the date of expiry of the said period of one year on the amount of compensation or part thereof which has not been paid or deposited on the date of such expiry.] [Inserted by Act XX of 1988.]
