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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Uttar Pradesh - Subsection

Section 34(3) in Uttar Pradesh Rural Housing Board Act, 1983

(3)If any dispute arises between the Board and the Gaon Sabha in respect of any matter referred to in this section, the matter shall be referred to the State Government whose decision shall be final.