Section 27(2) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
(2)The decision of the arbitrator under clauses (a) and (b) of sub-section (1) shall be read as part of the scheme sanctioned under section 14 and shall be final and binding on all persons:Provided that where any such decision is in Conflict with any provision in the scheme it shall require the approval of the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] and on such approval being given,Shall be deemed, to the extent mentioned in such decision, to have valid the sanctioned scheme.]
