Section 29(1) in Arunachal Pradesh Housing Board Act, 2014
(1)Where any land vests in the Board under the provisions of section 28 and the Board makes a declaration that such land shall be retained by the Board only until it re-vests in the local authority as part of a street or an open space under section 32, no compensation shall be payable by the Board to the local authority in respect of that land.
