Report No. 10
15. Payment in case of agreement.-
(1) If there is agreement on all the matters referred to in clauses (a) and (b) of sub-section (1) of section 12 the amount fixed by the agreement shall be paid by the Collector to the persons interested in accordance therewith, within one month from the date of the order recorded under sub-section (2) of section 12.
(2) In default of such payment, the order of the Collector may be executed as if it were a decree of a civil court of the lowest grade which would be competent to try a suit for the recovery of the land.
(3) Interest on the amount referred to in sub-section (1) shall be paid by the Collector at the rate of five per centum per annum from the date of taking possession of the land, to the date of payment under sub-section (1) or realisation by execution under sub-section (2) , as the case may be, and shall be deemed to be included in his order.
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