Section 36(3) in The Gujarat Housing Board Act, 1961
(3)If, in any case where the Board has made a declaration in respect of any land under sub-section (1), the Board retains or disposes of the land contrary to the terms of the declaration so that the land does not revests in the municipal body [* * *] [The words 'or the local board, as the case may be' were deleted by Gujarat 1 of 1973, section 29(2).], the Board shall pay to the municipal body [* *] [The words 'or local board' were deleted by Gujarat 1 of 1973, section 29(1).] compensation in respect of such land in accordance with the provisions of sub-section (2).
