Section 39(1) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(1)Where any land vests in the Board under the provisions of Section 38 and the Board makes a declaration that such land shall be retained by the Board only until it revests in the local authority concerned as part of a street or an open space under Section 42, no compensation shall be payable by the Board to the local authority in respect of that land.
