Section 52(3) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
(3)If any difference of opinion arises between the trust and the municipal council in respect of any, matter referred to in the foregoing provisions of this section, the matter shall be referred to 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.] whose decision shall be final.
