Section 20A in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
20A. Recoveries of compensation.
(1)Where a tenure-holder from whom compensation is recoverable under this Act fails to pay the same within the period prescribed therefore, the person entitled to receive it, may in addition to any other mode of recovery open to him, apply to the Collector within such time as may be prescribed to recover the amount due on his behalf as if it were an arrear of land revenue payable to Government.(2)Where any compensation payable under this Act is not and whether in whole or in part within three months of the date of obtaining possession under section 17 or section 19, as the case may be interest at the rate of six per cent per annum shall be charged on the amount not so paid.
