Section 76K in Karnataka Town and Country Planning Act, 1961
76K. Control by the State Government.
(1)Every Planning Authority shall carry out such directions as may be issued from time to time by the State Government for the efficient administration of this Act.(2)If in, or in connection with, the exercise of its powers and discharge of its functions by any Planning Authority under this Act, any dispute arises between the Planning Authority, and a local authority, the decision of the State Government on such dispute shall be final.
