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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Telangana - Subsection

Section 33(1) in Telangana Housing Board Act, 1956

(1)Where any land vests in the Board under the provisions of section 32 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 an open space under section 36 no compensation shall be payable by the Board to the local authority in respect of that land.