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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(2) in The Jammu and Kashmir Housing Board Act, 1976

(2)Where any land vests in the Board under section 20 and no declaration is made under sub-section (1) in respect of the land, the Board shall pay to the Municipality or the Development Authority, as the case may be. as compensation a sum equal to the value of such land.