(4)If any difference of opinion arises between the Board and the [(Howrah Municipal Corporation or any Municipality of Howrah), as the case may be,] [Words 'or the Bally Municipality, as the case may be,' first inserted by W.B. Act 43 of 1983, then the words within first brackets substituted for the words 'Commissioners of the Howrah Municipality or the Bally Municipality,' by W.B. Act 15 of 1995.] in respect of any matter referred to in the foregoing provisions of this section, the matter shall be referred to the State Government whose decision shall be final :Provided that the State Government, in deciding a dispute regarding the taking over by the [(Howrah Municipal Corporation or any Municipality of Howrah), as the case may be,] [Words 'or the Bally Municipality, as the case may be,' first inserted by W.B. Act 43 of 1983, then the words within first brackets substituted for the words 'Commissioners of the Howrah Municipality or the Bally Municipality,' by W.B. Act 15 of 1995.] of a public, street, open space, park or garden provided by the Board, may [direct the Corporation or the Municipality, as the case may be,] [Words substituted for the words 'direct the Commissioners' by W.B. Act Act 15 of 1995.] to take it over within a specified date and [on the Corporation or the Municipality, as the case may be, failing] [Words substituted for the words 'on the Commissioners falling' by W.B. Act 15 of 1995.] to comply with the direction to pay to the Board the cost of its maintenance from the said specified date to the date on which it is taken over.
