Section 10(2) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006
(2)If in, or in connection with, the exercise of its powers and discharge of its functions by the Designated Authority under this Act dispute arises between the Designated Authority and the Municipal Corporation of the City of Ulhasnagar, the dispute shall be referred to the State Government and the decision of the State Government thereon shall be final.
