Section 8 in The Technicians' Studio Private Limited Act, 1980
8. Manner of payment of compensation.
- For the acquisition of the Company the State Government shall, as soon as possible after the date of the award made by the Tribunal, or, as the case may be, the date of the order of the High Court in the case of an appeal, pay in cash to the persons interested in the Company the amount of compensation determined under section 7 together with interest at the rate of six per centum per annum from the date of the award till the date of payment.
