(1)If any dispute, for the decision of which this Act does not otherwise provide, arises between two or more committees constituted under this Act, or between any such committee and a Zila Parishad or a Panchayat Samiti or a Cantonment authority, the matter shall be referred -(a)to the Deputy Commissioner if the local authorities concerned are in the same district;(b)to the State Government if the local authorities concerned are in different district;(2)the decision of the authority to which any dispute is referred under this section shall be final :Provided that where a dispute referred to the State Government under clause (b) or sub-section (1) is between a committee and a Cantonment authority, the decision of the State Government shall be subject to the concurrence of the Central Government.
