Section 31(2) in The Haryana and Uttar Pradesh (Alteration of Boundaries) Act, 1979
(2)If any question arises as to whether any proceeding should stand transferred under sub-section (1), it shall be referred to the High Court having jurisdiction in respect of the area in which the court, tribunal, authority or officer before which, or before whom, such proceeding is pending on the appointed day, is functioning, and the decision of that High Court shall be final.
