48. Transfer to Trust, for purposes of improvement scheme, of building or land belonging to [Corporation] [Substituted by M.P. Act XIV of 1952.].
(1)Whenever any building, street, square or other land, or any part thereof, which is vested in the [Corporation] [Substituted by M.P. Act XIV of 1952, section 19.] is required for executing any improvement scheme, the Trust shall give notice accordingly to the [Corporation] [Substituted by M.P. Act XIV of 1952, section 19.] and such building, street, square, land or part shall thereupon vest in the Trust, subject in the case of any permanent roofed building to the payment to [the Corporation] [Substituted by M.P. Act XIV of 1952, section 19.] of such sum as may be required to compensate it for actual loss resulting from the transfer thereof to the Trust.(2)If any question or dispute arises as to the sufficiency of the compensation paid or proposed to be paid under sub-section (1) the matter shall be referred to the [State] [Substituted for 'provincial' by A. O., 1950.] Government whose decision shall be final.
