Section 11(2) in Telangana Domestic and Industrial Water Grid Pipelines (Acquisition of Right of user in Land) Act, 2015
(2)If the amount of compensation is not deposited within the time prescribed under sub-section (1), the State Government or, as the case may be, the Corporation shall be liable to pay interest thereon at the rate of nine per cent per annum, if the amount of compensation is deposited within one year after the period prescribed under subsection (1); and at the rate of fifteen per cent per annum if the amount of compensation is deposited after the expiry of the said one year.
