Section 57(3) in Maharashtra Housing and Area Development Act, 1976
(3)Where there is any dispute, the matter shall be referred to the State Government. The State Government shall, after considering any representation, or after hearing any officer of the Municipal Corporation, Municipal Council or Zilla Parishad concerned decide the matter. The decision of the State Government shall be final. If the State Government decides that such street, square or lands or part thereof, shall vest in the Authority, it shall rest accordingly.
