Section 9 in The Gujarat Private Forests (Acquisition) Act, 1973
9. Manner in which the amount is to be paid.
(1)The amount specified in the award [shall be paid in the prescribed manner] [Substituted for 'shall be paid in cash' by Gujarat 6 of 1985, dated 25th April 1985 (w.r.e.f 07-01-1985)] to the person entitled thereto.(2)Where the amount awarded is not paid at the time of or before taking possession of the private forest, the amount awarded shall be payable with interest thereon at the rate of four and a half per cent per annum from the time of taking possession till the amount is paid.
