(2)If any question arises as to whether a building falls under sub-section [or under section 3A] [Substituted 'under sub-section (1)' by Act 3 of 1992, published in K.G. Extraordinary No. 415 dated 01/04/1992 (w.e.f. 10/02/1992).] (1), it shall be referred to the Government and the Government shall decide the question after giving the interested parties an opportunity to present their case.
