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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(2) in The M.P. Griha Nirman Mandal Adhiniyam, 1972

(2)Where any land vests in the Board under Section 38 and no declaration is made under sub-section (1) in respect of the land, the Board shall pay to the local authority concerned compensation determined in accordance with the provisions of this Act.