Section 39 in Uttar Pradesh Rural Housing Board Act, 1983
39. Dispute regarding reconstitution of plots.
(1)Where as a result of the execution of any housing scheme, any plot is re-constituted or any person is dispossessed from any land, any person affected by such re-constitution or dispossessed may apply to the Board, in the manner prescribed, for compensation.(2)The Board may after making such inquiry as it thinks fit, determine the amount of compensation, if any, payable to the applicant.(3)If the applicant is dissatisfied with the decision of the Board under sub-section (2), he may prefer an appeal to the Tribunal in such manner as may be prescribed.(4)The Board shall pay the amount of compensation determined under sub-section (2) or sub-section (3), as the case may be, to the person found entitled thereto.
