Section 26(1) in The Orissa Housing Board Act, 1968
(1)Where any land vests in the Board under the provisions of Section 25 and the Board makes a declaration that such land shall be retained by the Board only until it re-vests in the Improvement Trust, Municipal Council, Panchayat Samiti or Grama Sasan, as the case may be, as part of a street or open space under Section 29, no compensation shall be payable by the Board to the improvement Trust, Municipal Council, Panchayat Samiti or Grama Sasan, as the case may be, in respect of the land.
