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Union of India - Section

Section 28 in Works of Defence Act, 1903

28. Collector may be directed to pay interest on excess compensation.

- If the sum which, in the opinion of the Court, the Collector ought to have awarded as compensation is in excess of the sum which the Collector did award as compensation, the Court may direct that the Collector shall pay interest on such excess at the rate of six per centum per annum from the date of his award to the date of payment of such excess into Court.