Section 54(2) in The Calcutta Improvement Act, 1911
(2)Where any land vests in the Board under the provisions of subsection (1) and the Board make a declaration to the Corporation that such land will be retained by the Board only until it reverts in the Corporation as part of the street or an open space, under a declaration made by the Corporation under sub-section (1) of section 65 or a resolution passed by the Board under sub-section (2) of section 65, as the case may be, no compensation shall be payable by the Board to the Corporation in respect of that land.
