Section 20(6) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
(6)Without prejudice to the powers exercised by the Authority under this Act and notwithstanding the powers exercised by any other authority in the Metropolitan Region, any difference or disputes between such other authorities and the Metropolitan Region Development Authority only in respect of matters of proper, orderly and rapid development of any part of the Metropolitan Region shall be referred to the Authority whose decision thereon shall be final and binding on such other authorities.
