Section 29(2) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
(2)The decision of the arbitrator under clause (c) or clause (d) of sub-section (1) of section 27 and, when an appeal has been preferred under sub-section (1) the decision on such appeal shall be read as part of the scheme sanctioned under section 14 and shall be final and binding on all persons.
