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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Madhya Pradesh - Subsection

Section 42(3) in The M.P. Griha Nirman Mandal Adhiniyam, 1972

(3)If any difference of opinion arises between the Board and the local authority concerned in respect of any matter referred to in the foregoing provision of this section, the matter shall be referred to the State Government whose decision shall be final.