Section 25(3) in Karnataka Housing Board Act, 1962
(3)Where there is any dispute, the matter shall be referred to the State Government. The State Government shall, after hearing the corporation, municipal council, municipal committee or municipal body, [x x x] [Omitted by Act 8 of 1988 w.e.f. 1.5.1988.], [town panchayat or the Grama panchayat] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.] or [mandal panchayat] [Substituted by Act 8 of 1988 w.e.f. 1.5.1988.] concerned, decide the matter. The decision of the State Government shall be final. If the State Government decides that such street, square or land sh all vest in the Board, it shall vest accordingly.
