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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(2) in Uttar Pradesh Rural Housing Board Act, 1983

(2)Where any land vests in the Board under section 30 and no declaration is made under sub-section (1) in respect of the land, the Board shall pay to the Gaon Sabha or the local authority concerned a sum equal to the market value of the land as compensation.