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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Haryana - Subsection

Section 31(3) in Haryana Housing Board Act, 1971

(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 re-vest in the local authority, the Board shall pay to the local authority compensation in respect of such land in accordance with the provisions of sub-section (2).