Section 78(3) in Haryana Urban Development Authority Act, 1977
(3)The cost of any work referred to in sub-section (2) shall be calculated on a `no profit', `no loss' basis, and in case of any dispute about the reasonableness of the amount required to be deposited, the same shall be decided by the State Government and subject thereto the order of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] shall be final and shall not be called in question in any Court.
