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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Telangana - Subsection

Section 23(2)(b) in Telangana Housing Board Act, 1956

(b)contains anything inconsistent with any matter included in a town planning scheme mentioned in clause (b) of sub-section (1); the dispute shall be referred to Government whose decision shall be final.