Section 9 in Gurugram Metropolitan Development Authority (Haryana State Industrial and Infrastructure Development Corporation Properties, interests in Properties, Rights and Liabilities) transfer scheme, 2018
9. Decision of State Government to be final.
(1)If any doubt, dispute, difference or issue arises in regard to the transfers under this transfer scheme, then, subject to the transfers under this transfer scheme, then, subject to the provisions of the Act, the decision of the State Government thereon shall be final and binding on all parties.(2)The State Government may, by order notified in the Official Gazette, amend this transfer scheme and make such provisions, not inconsistent with the provisions of the Act, as may appear to be necessary for removing the difficulties arising in implementing the transfers under this transfer scheme.
