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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 35(2) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(2)Where any compensation payable under this Act is not paid whether in whole or part within three months of the date of obtaining possession under section 31 or section 33, as the case may be, interest at the rate of 6 per cent per annum shall be charged on the amount not so paid.