Section 26(1) in Karnataka Housing Board Act, 1962
(1)Where any land vests in the Board under the provisions of section 25 and the Board makes a declaration that such land shall be retained by the Board only until it revests in the corporation, the municipal council, municipal committee, or municipal body, the [x x x] [Omitted by Act 8 of 1988 w.e.f. 1.5.1988.] , [town panchayat or the Grama panchayat ] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.], or the [mandal panchayat] [Substituted by Act 8 of 1988 w.e.f. 1.5.1988.], as the case may be, as part of a street or an open space under section 29, no compensation shall be payable by the Board to the corporation, the municipal council, municipal committee, or municipal body, the [x x x] [Omitted by Act 8 of 1988 w.e.f. 1.5.1988.], [town panchayat or the Grama panchayat ] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.], or the [mandal panchayat] [Substituted by Act 8 of 1988 w.e.f. 1.5.1988.] in respect of that land.
