Section 11(2) in Madhya Pradesh Bhumigat Pipe Line, Cable Evam Duct (Bhumi Ki Upyokta Ke Adhikaron Ka Arjan) Adhiniyam, 2012
(2)If the amount of compensation is not deposited within thirty days, the State Government or the corporation, as the case may be, shall be liable to pay interest thereon at the rate as may be prescribed from the date on which the compensation had to be deposited till the date of the actual deposit.
