23. No housing scheme to be made for area included in improvement scheme or be inconsistent with town planning scheme.
(1)No housing scheme shall [unless the Government by general or special order otherwise direct] [Inserted by Act No.15 of 1962.]-(a)be made for any area for which an improvement scheme, under any law for the time being in force regulating the duties and powers of a Municipal Corporation, Municipal or Town Committee,[a District Municipality, a Zilla Parishad, a Panchayat Samithi] [Substituted by Act No.15 of 1962.] or village Panchayat has been sanctioned;(b)contain anything which is inconsistent with any matter included in a town planning scheme sanctioned by the Government under any other law for the time being in force.(2)Should a dispute arise, whether or not a housing scheme-(a)includes any area for which an improvement scheme mentioned in clause (a) of sub-section (1) has been sanctioned;(b)contains anything inconsistent with any matter included in a town planning scheme mentioned in clause (b) of sub-section (1); the dispute shall be referred to Government whose decision shall be final.
