Section 50(2) in Nagpur Improvement Trust Act, 1936
(2)If any question or dispute arises as to whether another drain or water-work is required or as to the sufficiency of any drain or water-work provided by the Trust under sub-section (1), the matter shall be referred to the [State] [Substituted for 'provincial' by A. O., 1950.] Government, whose decision shall be final.
