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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 29(2) in Arunachal Pradesh Housing Board Act, 2014

(2)Where any land vests in the Board under section 28 and no declaration is made under sub-section (1) in respect of the land, the Board shall pay to the local authority as compensation a sum equal to the value of such land.