Section 10 in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006
10. Power of the State Government to give directions.
(1)The State Government may issue, from time to time, directions to the Municipal Corporation of the City of Ulhasnagar, as it may deem fit for giving effect to the provisions of this Act and it shall be the duty of the Corporation to comply with such directions.(2)If in, or in connection with, the exercise of its powers and discharge of its functions by the Designated Authority under this Act dispute arises between the Designated Authority and the Municipal Corporation of the City of Ulhasnagar, the dispute shall be referred to the State Government and the decision of the State Government thereon shall be final.
