22. No housing scheme to be made for area included in improvement scheme or be inconsistent with town planning scheme.
(1)No housing scheme shall be made under this Act for any area for which an improvement scheme has been sanctioned by the State Government under the Punjab Town Improvement Act, 1922, or any other enactment for the time being in force, nor any housing scheme made under this Act shall contain anything which is inconsistent with any of the matter included in a town planning scheme sanctioned by the State Government under the [The Haryana Municipal Act, 1973] [Substituted by Haryana Act No. 27 of 1980.] or other enactment for the time being in force.(2)If any dispute arises whether a housing scheme made under this Act includes any area included in an improvement scheme sanctioned under any enactment referred to in sub-section (1) or contains anything inconsistent with any matter included in a town planning scheme sanctioned under [The Haryana Municipal Act, 1973] [Substituted by Haryana Act No. 27 of 1980.] or any other enactment for the time being in force, the same shall be referred to the State Government whose decision shall be final.
