Section 129(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)Where possession of land is taken under sub-section (1), the planning Authority, the Development Authority or as the case may be, Appropriate Authority, shall subject to the provisions of sub-section (1), pay to the owner concerned interest at 4 per cent per annum on the amount of compensation from the date of taking possession of the land under acquisition to the date of payment.
