(2)The decision of the authority to which any dispute is referred under this section shall be final.[Provided that where a dispute referred to the [State] [The proviso was inserted by the Government of Indian (Adaptation of India Laws), Order, 1937.] Government under clause (c) of sub-section (1) is between a committee and a cantonment authority, the decision of the State Government shall be subject to the concurrence of the Central Government.]
