Section 26(3) in Karnataka Housing Board Act, 1962
(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 corporation, the municipal council, municipal committee or municipal body, the [x x x] [Omitted by Act 8 of 1988 w.e.f. 1.5.1988.], [town panchayat or the Grama panchayat ] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.], or [mandal panchayat] [Substituted by Act 8 of 1988 w.e.f. 1.5.1988.] , as the case may be, the Board shall pay to the corporation, the municipal council, municipal committee or municipal body, the [x x x] [Omitted by Act 8 of 1988 w.e.f. 1.5.1988.], [town panchayat or the Grama panchayat ] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.], or the [mandal panchayat] [Substituted by Act 8 of 1988 w.e.f. 1.5.1988.], compensation in respect of such land in accordance with the provisions of sub-section (2).
