Section 14B in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
14B. [ Compensation for the land acquired under section 14-A. - (1) Whenever a notification is made under section 14-A, there shall be paid to the rightful claimant compensation and simple interest thereon at the rate of 4% per annum from the date of issue of notification till the date of payment.
(2)For purposes of determination of compensation and interest thereon the provisions of section 9, 9-A, 11, 12, 18, 23, 24 and 31 of the State Land Acquisition Act, Samvat 1990, shall apply.
