Section 510 in The Coimbatore City Municipal Corporation Act, 1981
510. Adjudication of disputes between local authorities.
(1)When a dispute exists between the corporation and one, or more than one, other local authority in regard to any matters arising under the provisions of this Act or any other Act and the Government are of opinion that the local authorities concerned are unable to settle it amicably among themselves, the Government may take cognizance of the dispute, and(a)decide it themselves, or(b)refer it for enquiry and report to an arbitrator or board of arbitrators, or to a joint committee constituted under section 28 for the purpose.(2)The report referred to in clause (b) of sub-section (1) shall be submitted to the Government who shall decide the dispute in such manner as they deem fit.(3)Any decision given, whether before or after this sub-section comes into force, under clause (a) of sub-section (1) or under sub-section (2) may, at the instance of the local authorities concerned, be modified, from time to time, by the Government in such manner as they deem fit, and any such decision with the modifications, if any, made therein under this sub-section may, at the instance of such local authorities, be cancelled at any ti me by the Government. Any.such decision or any modification therein or cancellation thereof shall be binding on each of the local authorities concerned and shall not be liable to be questioned in any Court of law.(4)The powers of the Government under this section shall, where one of the local authorities concerned is the port authority of a major port, only be exercisable with the concurrence of the Central Government.
