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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Haryana - Subsection

Section 31(1) in Haryana Housing Board Act, 1971

(1)Where any land vests in the Board under the provisions of section 30 and the Board makes a declaration that such land shall be retained by the Board only until it revests in the local authority as part of a street or any open space under Section 34, no compensation shall be payable by the Board to the local authority in respect of the land.