Section 17 in Uttar Pradesh Rural Housing Board Act, 1983
17. Restrictions on the Housing Schemes.
(1)Subject to the provisions of section 15 no housing scheme shall be made under this Act for any area for which a housing or an improvement scheme has been sanctioned by the State Government under any enactment for the time being in force nor shall any such housing scheme contain anything which is inconsistent with any of the matters included in a town planning scheme sanctioned by the State Government.(2)If any dispute arises whether a housing scheme made under this Act includes any area included in housing or an improvement scheme or contains anything inconsistent with any matter included in a town planning scheme referred to in sub-section (1), the decision of State Government shall be final.
