Section 57(2) in Tamil Nadu State Housing Board Act, 1961
(2)Where any land situated within the jurisdiction of a local authority vests in the Board under the provisions of sub-section (1) and the Board makes a declaration that such land will be retained by the Board only until it revests in the local authority as part of a street or an open space under section 61, no compensation shall be payable by the Board to the local authority in respect of that land.
