Section 26(3) in The Orissa Housing Board Act, 1968
(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).
