Section 38(5) in Telangana Town-Planning Act, 1920
(5)If any difference of opinion arises between local authorities under any of the foregoing provisions of this section, it shall be referred to the [State Government] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.] whose decision shall be final.
