Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(5) in Rajasthan State Highways Act, 2014

(5)Where the amount determined under section 11 by the arbitrator is in excess of the amount determined by the competent authority, the arbitrator may award interest at the rate of nine per cent per annum on such excess amount from the date of taking possession under section 8 till the date of the actual deposit thereof.