Section 36(2) in The Gujarat Housing Board Act, 1961
(2)Where any land vests in the Board under section 35 and no declaration is made under sub-section (1) in respect of the land, the Board shall pay to the municipal body [*****] [The words 'or the local board, as the case may be' were deleted by Gujarat 1 of 1973, section 29(2).], as compensation a sum equal to the value of such land.
