Section 39(3) in The Gujarat Housing Board Act, 1961
(3)If any difference of opinion arises between the Board and the Municipal body, [* * *] [The words 'or the local board, as the case may be' were deleted by Gujarat 1 of 1973, section 30(1).] in respect of and matter referred to in the foregoing provisions of this section, the matter shall be referred to the State Government whose decision shall be final.
