Section 51(2) in The Gurugram Metropolitan Development Authority Act, 2017
(2)If in or in connection with, the exercise of its powers and performance of its functions by the Authority under this Act, any dispute arises between the Authority and any local authority in the notified area, Haryana Urban Development Authority or any board, company or other agency of the State Government, such dispute shall be referred to the State Government and the decision of the State Government on any such dispute shall be final.
