Section 12 in The Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997
12. Payment of interest.
- When the amount is not paid or deposited on or before taking possession of the land, the Government shall pay the amount determined with interest thereon at the rate of [nine per cent] [Substituted for the expression, 'four per cent.' by the Tamil Nadu Acquisition of land for Industrial Purposes (Amendment) Act, 1999 (Tamil Nadu Act 2 of2000).] per annum from the time of so taking possession until it shall have been so paid or deposited.
