Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 25 in The Punjab Development of Damaged Areas Act, 1951 25. Interest not to be awarded. - The Trust shall most be required to pay interest on any amount awarded as compensation and tendered in accordance with the order of the Collector.
