Section 57(3) in Nagpur Improvement Trust Act, 1936
(3)If any difference of opinion arises between the Trust and [the Corporation] [Substituted by M.P. Act XIV of 1952, section 19.] in respect of any matter referred to in the foregoing provisions of this section, the matter shall be referred to the [State] [Substituted for 'Provincial' by A.O., 1950.] Government, whose decision shall be final.
