Section 38 in The Pepsu Townships Development Board Act, 1954
38. Dispute.
- If any dispute, for the resolution of which this Act does not otherwise provide, arises between the Board and any other local authority, the matter shall be referred to the State Government and decision of the State Government thereon shall be final :Provided that where such dispute exists between the Board and a Cantonment Board, the decision of the State Government shall be subject to the approval of the Central Government.
