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Report No. 10 14. Interest on amount fixed by Collector.- On the sum fixed by the Collector under clause (b) of sub-section (3) of section 12, as reduced by the amount, if any, paid or deposited under clause (c) of section 33, the Collector shall pay interest at the rate of five per centum per annum from the date of taking possession of the land to the date on which the sum is deposited in court, or, if the sum is not so deposited, then to the date on which it is paid by the Collector to the person entitled to receive the same. [Section 34, L.A.A.]    |
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