Section 35(3) in The Gujarat Housing Board Act, 1961
(3)Where there is any dispute the matter shall be referred to the State Government. The State Government shall after hearing the municipal body [* * *] [The words 'or local board' were deleted by Gujarat 1 of 1973, section 28(2).] concerned, decide the matter. The decision of the State Government shall be final. If the State Government decides that such street, square or land shall vest in the Board, it shall vest accordingly.
