Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Uttar Pradesh - Subsection Section 30(3) in Uttar Pradesh Rural Housing Board Act, 1983 (3)If the Gaon Sabha or the local authority does not concur, the dispute shall be referred to the State Government and the decision of the State Government shall be final.
