Section 85(1) in Kerala District Administration Act, 1979
(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.
