Section 154(6) in Greater Hyderabad Municipal Corporation Act, 1955
(6)If any dispute arises as to the accuracy of any certificate made by the Accountant General, [***] [ The word 'Hyderabad State' were omitted by the Andhra Pradesh Adaptation of Laws Order, 1957.] under sub-section (4) or (5) the Corporation may, after making the payment or transfer, as the case may be, refer the matter to the Government whose decision shall be final.
