Section 38(2) in The Goa Rehabilitation Board Act, 2006
(2)Where any land situated within the jurisdiction of a local authority vests in the Board under the provisions of sub-section (1), and the Board makes a declaration that such land will be retained by the Board only until it revert to the local authority as part of a street or any open space under section 40, no compensation shall be payable by the Board to the local authority in respect of that land.
