Section 38(4) in The Goa Rehabilitation Board Act, 2006
(4)If, in any case, where the Board has made a declaration in respect of any land under sub-section (2), the Board retains or disposes of the land contrary to the terms of declaration, so that the land does not revert to the local authority, the Board shall pay compensation to the local authority in respect of such land in accordance with the provisions of sub-section (3).
