32. Transfer to the Board for purposes of housing scheme of land vested in a local authority.
(1)Whenever any street, square or other land, or any part thereof, which is situated within the jurisdiction of a local authority and is vested in the said local authority, is within the area included in the programme sanctioned by the Government and is required for the purpose of such housing scheme, the Board shall give notice accordingly to the local authority in which it vests.(2)Where the said local authority concurs, such street, square or other land or part thereof shall vest in the Board.(3)Where there is any dispute the matter shall be referred to the Government. The Government shall, after hearing the local authority concerned, decide the matter and the decision of the Government shall be final. If the Government decides that such street, square or land shall vest in the Board, it shall vest accordingly.(4)Nothing in this section shall affect the rights or powers of the local authority in or over any drain or water work in such street, square or land.
