Section 10(2) in The M.P. Van Bhumi Shashwat Patta Prati Sanharan Adhiniyam, 1973
(2)Subject to the provisions of this Act, and the rules made thereunder the amount payable under sub-section (1) shall be paid in cash and shall carry interest at the rate of two and a half per centum per annum from the said date to the date of payment:Provided that no interest shall be payable where the amount remains unpaid on account of a default on the part of the lessee and a notice of not less than thirty days has been given to him in the prescribed form and manner in that behalf .
