Section 12(2) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
(2)Compensation payable under this section shall Ire due as from the date of vesting and shall carry simple interest at the rate of two and half per cent per annum from that date up to the date of payment:Provided that no interest shall be payable on any amount of compensation which remains unpaid for any default of the landowner, his agent or his representative in interest.
