Section 23(2) in Telangana Housing Board Act, 1956
(2)Should a dispute arise, whether or not a housing scheme-(a)includes any area for which an improvement scheme mentioned in clause (a) of sub-section (1) has been sanctioned;(b)contains anything inconsistent with any matter included in a town planning scheme mentioned in clause (b) of sub-section (1); the dispute shall be referred to Government whose decision shall be final.
