Section 20 in Kelavarapalli Reservoir Scheme (Acquisition of Land) Act, 1987
20. Prescribed authority may be directed to pay interest on excess compensation.
- If the amount which, in the opinion of the Court, the prescribed authority ought to have awarded as compensation is in excess of the amount which the prescribed authority did award as compensation, the award of the Court may direct that the prescribed authority shall pay interest on such excess at the rate of nine per centum per annum for the period of one year from the date of taking possession of the scheduled lands and at the rate of fifteen per centum per annum from the date of expiry of the said period of one year until the amount of such excess or part thereof has been deposited into Court.
