(4)If, in any case where the Board have made a declaration in respect of any land under sub-section (2), the Board retain or dispose of the land contrary to the terms of the declaration, so that the land does not [re-vest in the Howrah Municipal Corporation or the Municipality concerned, as the case may be,] [Words substituted for the words 're-vest In the Commissioners of the Municipality concerned' by W.B. Act 15 of 1995.] as contemplated under such declaration, the Board shall pay to [such Corporation or Municipality, as the case may be,] [Words substituted for the words 'such Commissioners' by W.B. Act 15 of 1995.] compensation in respect of such land in accordance with the provisions of sub-section (3).
