Section 39 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
39. Compensation in respect of land vested in Board.
(1)Where any land vests in the Board under the provisions of Section 38 and the Board makes a declaration that such land shall be retained by the Board only until it revests in the local authority concerned as part of a street or an open space under Section 42, no compensation shall be payable by the Board to the local authority in respect of that land.(2)Where any land vests in the Board under Section 38 and no declaration is made under sub-section (1) in respect of the land, the Board shall pay to the local authority concerned compensation determined in accordance with the provisions of this Act.(3)If in any case where the Board has made a declaration in respect of any land under sub-section (1) the Board retains or disposes of the land contrary to the terms of the declaration so that the land does not revest in the local authority, the Board shall pay to the local authority compensation in respect of such land in accordance with the provisions of sub-section (2).
