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State of Maharashtra - Section

Section 84 in The Maharashtra Irrigation Act, 1976

84. Compensation when due.

All sums of money payable for compensation awarded under section 82 shall become due three months after the claim for such compensation is made; and simple interest at such rate as may be fixed from time to time shall be allowed on any such sum remaining unpaid after the said three months, except when the non-payment of such sum is caused by the neglect or refusal of the claimant to receive the same.