Section 8 in The Haryana Requisitioning and Acquisition of Movable Property Act, 1975
8. Payment of amount.
- The amount determined by the competent authority for requisitioning or acquiring property shall be paid to the person or persons entitled thereto within such period, at such intervals and in such manner, as may be prescribed:Provided that where the payment of the amount is delayed beyond the period so prescribed, interest shall be payable on the amount or part of the amount in arrear at such rate not being below three per cent or above six per cent per annum and with effect from such date or dates as the Government may specify by a general or special order :Provided further that nothing herein contained shall effect the liability of any person who may have received whole or any part of any amount paid under this Act, to pay the same to the person lawfully entitled thereto.
