Section 16(2) in The Jammu and Kashmir Housing Board Act, 1976
(2)If any dispute arises whether a housing scheme made under this Act includes any area included in any improvement scheme sanctioned under any such enactment as aforesaid or contains any thing inconsistent with any matter included in a town planning scheme sanctioned under the Jammu and Kashmir State Tow n Planning Act, 1963 or which is sanctioned by or under the Jammu and Kashmir Development Act. 1970 or in any town planning scheme duly made by or under any corresponding law for the time being in force, the decision of the Government thereon shall be final.
