Section 109 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
109. Settlement of disputes regarding joint works, etc.-
In the case of works and undertakings which benefit more than one Panchayat Samiti areas when Panchayat Samitis fail to agree, the Deputy Commissioner of the District and when such areas are in different districts the Deputy Commissioners concerned and when the Deputy Commissioners concerned fail to agree, the Commissioner may determine what proportion of expenses of the work or undertaking shall be borne by each of the Samiti Funds of the areas benefited thereby; and such proportion shall be payable out of the several Samiti Funds accordingly.
