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State of Punjab - Section

Section 215 in The Punjab Panchayati Raj Act, 1994

215. Disputes between Panchayats and other bodies.

- If any dispute arises between two or more Panchayats or between a Panchayat and a Municipal Corporation or a Municipal Committee or a Notified Area Committee it shall be referred to the prescribed authority whose decision shall be final and shall not be questioned in any court of law.