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State of Karnataka - Section

Section 38 in Karnataka Irrigation Act, 1965

38. Compensation when due and interest payable.

- All sums of money payable for compensation awarded under this Chapter shall become due three months after the final award is made, and simple interest at the rate of four per centum per annum shall be allowed on any such sum remaining unpaid after the said three months, except when the non-payment of such sum is caused by the neglect or refusal of the claimant to apply for or receive the same.