Section 85 in Kerala District Administration Act, 1979
85. Adjuration of dispute between district council and local governments.
(1)Whens dispute exists among two or more district councils or between a district council and one or more than one, local government in regard to any matter arising under the provisions of this or any other Act and the district councils or the district council and the local government or local governments, as the case' may be, are according to their own admission or on the opinion of the government unable to settle amicably, any officer of and above the rank of an Additional Secretary to Government authorised by the Government in this be-half by general or special order, may take such action as is necessary to settle the dispute by himself or if it cannot be so settled, refer it with a report to the Government for decision.(2)Any decision of the Government under sub-section (1) shall be binding on the district councils and the local government or each of the local governments, as the case may be, and shall not be liable to be questioned in any court of law.(3)The powers of the- Government under this section shall, where one of the local governments concerned is a cantonment authority or the port authority of a major port, be exercisable only with the concurrence of the Centra1 Government.Explanation. - For the purpose of this section, a local government shall included a cantonment authority and the port authority of a major port.
