Section 7(12) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(12)When the amount is not paid or deposited, as provided above, the Executive Officer shall pay the amount ordered by the District Court, with interest thereon at the rate of four per cent per annum from the date of expiry of thirty days from the date of the order until it shall have been so paid or deposited.
