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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Gujarat - Subsection

Section 35(2) in The Gujarat Rural Housing Board Act, 1972

(2)Where any land vests in the Board under section 34 and no declaration is made under sub-section (1) in respect of the land the Board shall pay to the panchayat as compensation a sum equal to the value of such land.