Section 36(1) in The Gujarat Housing Board Act, 1961
(1)Where any land vests in the Board under the provisions of section 35 and the Board makes a declaration that such land shall be retained by the Board only until it revests in the municipal body [* * *] [The words 'or local board' were deleted by Gujarat 1 of 1973, section 29(1).] as part a street: or an open space under section 39, no compensation shall be payable by the Board to the municipal body [* * * * *] [The words 'or the local board, as the case may be' were deleted by Gujarat 1 of 1973,. 29(2).], in respect of the land.
