Section 21 in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
21. Payment of interest.
- When the amount of compensation is not paid or deposited on or before taking possession of the land the Competent Authority on behalf of the State Government shall pay the amount of compensation determined with interest thereon from the time of so taking possession until the amount shall have been so paid or deposited at such rate (not being less than 4 per cent per annum) as the State Government may by order fix.
