Section 30 in Chhattisgarh State Rajmarg Adhiniyam, 2003
30. Interest on excess compensations.
- If the Court award a sum in excess of the sum awarded as compensation by the Collector, the Court may direct that an interest on such excess amount at the rate of 7 per centum per annum from the date on which the rights or interest over such land were extinguished under the provision of Section 23 to the date of payment of such excess shall be paid into the Court.
