(2)When any land, not being a street or square, vests in the Board under the provisions of sub-section (1) and the Board make a declaration that such land will be retained by the Board only until it [re-vests in the Howrah Municipal Corporation or the Municipality concerned, as the case may be,] [Words substituted for the words 're-vests In the Municipality concerned' by W.B. Act 15 of 1995.] as part of a street, park, lake or garden under section 65 no compensation shall be payable by the Board [to the Howrah Municipal Corporation or the Municipality concerned, as the case may be,] [Words substituted for the words 'to the Commissioners of the Municipality concerned' by W.B. Act 15 of 1995.] in respect of that land.
