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State of West Bengal - Section

Section 266L in The Chandernagore Municipal Corporation Act, 1990

266L. [ Disputes. [Chapter XXA containing sections 266A to 266M inserted by West Bengal Act 9 of 1994.]

- If any dispute arises on any matter between the Corporation and any other local authority, such dispute shall be referred to the State Government whose decision thereon shall be final and shall not be questioned in any Court.]