Section 57 in Punjab Water Supply and Sewerage Board Act, 1976
57. Adjudication of disputes between Board and local authorities.
- When a dispute arises between the Board and another local authority or among authorities in regard to any matter arising under the provisions of this Act, and the Government is of opinion that the parties are unable to settle it amicably among themselves, the Government may take cognizance of the dispute and decide the same itself and the decision of the Government thereon shall be final and binding on the Board and the local authorities concerned and shall not be liable to be questioned in any court of law.
