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Report No. 10 53. Interest.- (1) If the amount of compensation as determined by the court is in excess of the sum which the Collector fixed as compensation, the final order of the court may direct that the Collector shall pay interest on such excess at the rate of five per centum per annum from the date on which he took possession of the land to the date of payment of such excess. [Section 28, L.A.A.] (2) Interest payable by the Collector under section 14 shall also be included in the final order    |
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