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[Cites 0, Cited by 87] [Section 3H] [Entire Act]

Union of India - Subsection

Section 3H(5) in The National Highways Act, 1956

(5)Where the amount determined under section 3G by the arbitrator is in excess of the amount determined by the competent authority, the arbitrator may award interest at nine per cent. per annum on such excess amount from the date of taking possession under section 3D till the date of the actual deposit thereof.