Section 8 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
8. Duty to pay compensation and interest and manner of payment.
(1)The State Government shall pay to every proprietor, who is divested of proprietary rights, compensation determined in accordance with the rules contained in Schedule I.(2)In addition to the compensation payable under sub-section (1), the State Government shall pay to the proprietor any amount which he proves to the satisfaction of the Compensation Officer appointed under Section 11 to have spent after the 11th March, 1949, on any tank, well or any other work used for irrigating agricultural land where such tank, well or work vests in the State Government by virtue of this Act.(3)In addition to the amount payable under sub-section (1), the State Government shall, in the case of land lying within the area of any municipality or cantonment and vesting in the State under this Act, pay to the proprietor compensation calculated in accordance with the rules contained in Schedule II.(4)The compensation for divesting of proprietary rights shall be due as from the date of vesting and shall carry interest at the rate of two and a half per centum per annum from the date of vesting to the date of payment.
