Section 26(2) in The Orissa Housing Board Act, 1968
(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 Improvement Trust, Municipal Council, Panchayat Samiti or Grama Sasan, as the case may be, as compensation a sum equal to the value of such land.
