Section 38(1) in The Bihar State Housing Board Act, 1982
(1)Where any land situated within the jurisdiction of Local Authority vests in the Board under the provisions of Section 37 and the Board makes a declaration that such land will be retained by the Board only until it revests in the Local Authority as part of a street or an open space under Section 43, no compensation shall be payable by the Board to the Local Authority in respect of that land.
