Section 38(3) in The Bihar State Housing Board Act, 1982
(3)If, in any case, where the Board has made a declaration in respect of any land under sub-section (1) and the Board retains or disposes of the land contrary to the terms of the declaration and the land does not revest in the Local Authority, the Board shall pay to the Local Authority, compensation in respect of such land in accordance with the provisions of sub-section (2).
