Section 27(2) in Telangana Town-Planning Act, 1920
(2)The decisions of the arbitrator under clauses (a) and (b) of sub-section (1) shall be read as part of the scheme sanctioned under section 14 and shall be final and binding on all persons:Provided that where any such decision is in conflict with any provision in the scheme it shall require the approval of the [State Government] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.] and, on such approval being given, shall be deemed, to the extent mentioned in such decision, to have varied the sanctioned scheme.]
