(2)If any dispute arises whether a housing scheme made under this Act includes any area included in an improvement scheme sanctioned under any enactment referred to in sub-section (1) or contains anything inconsistent with any matter included in a town planning scheme sanctioned under [The Haryana Municipal Act, 1973] [Substituted by Haryana Act No. 27 of 1980.] or any other enactment for the time being in force, the same shall be referred to the State Government whose decision shall be final.
