26. Compensation in respect of land vested in the Board.
(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 re-vests in the Improvement Trust, Municipal Council, Panchayat Samiti or Grama Sasan, as the case may be, as part of a street or open space under Section 29, no compensation shall be payable by the Board to the improvement Trust, Municipal Council, Panchayat Samiti or Grama Sasan, as the case may be, in respect of the land.(2)Where any land vests in the Board under Section 25 and no declaration is made under Sub-section (1) in respect of the land, the Board shall pay to the Improvement Trust, Municipal Council, Panchayat Samiti or Grama Sasan, as the case may be, 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 re-vest in the Improvement Trust, Municipal Council, Panchayat Samiti or Grama Sasans, as the case may be, the Board shall pay to the Improvement Trust, Municipal Council, Panchayat Samiti or Grama Sasan, compensation in respect of such land in accordance with the provisions of Sub-section (2).
