Section 26(2) in The Gujarat Housing Board Act, 1961
(2)If any dispute arises whether a housing scheme made under this Act includes any area included in an improvement scheme sanctioned under any such enactment as aforesaid or contains anything inconsistent with any matter included in a town planning scheme sanctioned under the Bombay Town Planning Act, 1954 (Bombay XXVII of 1955), or any corresponding law in force in any part of the State, the decision of the State Government shall be final. [Such decision shall be taken within a period of three months.] [These words were added by Gujarat 1 of 1973, section 19.]
