Section 31 in The Hastinapur Town Development Board Act, 1954
31. Representation of the Board.
(1)When the State Government has made an order under Section 29 or 30 the Board may, within three months of the date to the receipt of such order, make such representation to the State Government as it thinks fit, and the State Government may then either confirm, modify or rescind the order. The order so passed by the State Government shall be final.(2)A copy of every order passed under sub-section (1) shall be forwarded by the State Government to the Central Government.
