Section 11(2) in A.P. Domestic, Irrigation and Industrial Water Grid Pipelines (Acquisition of Right of User in Land) Act, 2018
(2)If the amount of compensation is not deposited within the time prescribed under sub-section (1), the Government or, as the case may be, the Corporation shall be liable to pay interest thereon at the rate of six (6) per cent per annum, if the amount of compensation is deposited within one year after the period prescribed under sub-section (1); and at the rate of nine (9)per cent per annum if the amount of compensation is deposited after the expiry of the said one year.
