(1)If any dispute, for the decision of which this Act does not otherwise, provide arises between the Boards of two or more municipalities constituted under this Act, or between the Board of two or more municipalities constituted under this Act, or between the Board of any such municipality and a cantonment authority, or any other local authority, the matter shall be referred-(a)to the Deputy Commissioner, if the local authorities concerned are in the same district; or(b)to the Commissioner of division concerned if the local authorities are in different districts.(2)Save as provided in sub-section (4) the decision of the authority to which any dispute is referred under this section shall be final.(3)If, in the case mentioned in clause (a), the Deputy Commissioner is a member of one of the local authorities concerned, his functions under this section shall be discharged by the Commissioner of Division concerned.(4)An appeal shall lie to the Commissioner of Division concerned against a decision of the Deputy Commissioner and to the State Government against a decision of the Commissioner of Division concerned.
