Section 33 in The Hastinapur Town Development Board Act, 1954
33. Dispute.
- If any dispute, for the resolution of which this Act does not otherwise provide, arises between the Board and any other local authority, the matter shall be referred to the State Government and the decision of the State Government thereon shall be final :Provided that where such dispute exists between the Board and a cantonment Board the State Government shall before giving its decision consult the Central Government.
