Section 12A(3) in U.P. Urban Planning and Development Act, 1973
(3)The cost of any work referred to in Sub-section (2) shall be calculated `no profit no loss' basis and in case of any dispute about the reasonableness of the amount required to be deposited, the same shall be decided by the State Government, and subject thereto, the order of the Authority shall be final and shall not be called in question in any Court.
