Section 21(1) in The Jammu and Kashmir Housing Board Act, 1976
(1)Where any land vests in the Board under the provisions of section 20 and the Board makes a declaration that such land shall be retained by the Board only until it revests in the Municipality or the Development Authority as part of street or an open space under section 24 no compensation shall be payable by the Board to the Municipality or the Development Authority, as the case may be. in respect of that land.
