Section 14(2) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
(2)Such compensation shall be payable as from the date of vesting and shall carry simple interest at the rate of two and a half per cent per annum from that date till the date of payment, but no interest shall be payable on such amount of compensation as may remain unpaid for any default of the Zamindar or Biswedar or his agent or representative in interest.
