Section 35(1) in The Gujarat Rural Housing Board Act, 1972
(1)Where any land vests in the Board under the provisions of section 34 and the Board makes a declaration that such land shall be retained by the Board only until it revests in the panchayat as part of a street or an open space under section 38 no compensation shall be payable by the Board to the panchayat in respect of the land.
