Section 50(1) in The Punjab Town Improvement Act, 1922
(1)The trust shall not take any action under sections 96, 97, 98, 99, 100, 101, 102, 132, 133, 134, 135, 136, 137, 138 or 139 of the Municipal Act without having previously consulted the municipal committee and obtained its consent, provided that if the said committee does not give consent, the matter in dispute shall forthwith be referred to the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government whose decision shall be final.
