36. Compensation in respect of land vested in the Board.
(1)Where any land vests in the Board under the provisions of section 35 and the Board makes a declaration that such land shall be retained by the Board only until it revests in the municipal body [* * *] [The words 'or local board' were deleted by Gujarat 1 of 1973, section 29(1).] as part a street: or an open space under section 39, no compensation shall be payable by the Board to the municipal body [* * * * *] [The words 'or the local board, as the case may be' were deleted by Gujarat 1 of 1973,. 29(2).], in respect of the land.(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.(3)If, in any case where the Board has made a declaration in respect of any land under sub-section (1), the Board retains or disposes of the land contrary to the terms of the declaration so that the land does not revests in the municipal body [* * *] [The words 'or the local board, as the case may be' were deleted by Gujarat 1 of 1973, section 29(2).], the Board shall pay to the municipal body [* *] [The words 'or local board' were deleted by Gujarat 1 of 1973, section 29(1).] compensation in respect of such land in accordance with the provisions of sub-section (2).
