Section 26(2) in Karnataka Housing Board Act, 1962
(2)Where any land vests in the Board under section 25 and no declaration is made under sub-section (1) in respect of the land, the Board shall pay to the corporation, the municipal council, municipal committee or municipal body, [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, as compensation, a sum equal to the value of such land.
