Section 29(3) in Karnataka Housing Board Act, 1962
(3)If any difference of opinion arises between the Board and the corporation, municipal council, municipal committee or other municipal body, [x x x] [Omitted by Act 8 of 1988 w.e.f. 1.5.1988.] , [town panchayat or Grama panchayat] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.] or [mandal panchayat] [Substituted by Act 8 of 1988 w.e.f. 1.5.1988.], in respect of any matter referred to in the foregoing provisions of this section, the matter shall be referred to the State Government whose decision shall be final.
