Section 435 in Gauhati Municipal Corporation Act, 1971
435. Dispute between Corporation and local authorities.
- If any dispute arises between the Corporation and any local authority as regards anything done or to be done under this Act, it shall be referred to the Government for decision, and such decision may include an order as to the cost of any enquiry ordered by the Government, and shall be final and binding on the parties and be given effect to:Provided that it shall be competent for the Corporation and the local authority to agree in writing that any such dispute shall, instead of being referred to the Government for decision, be referred to the decision of an arbitrator or arbitrators appointed under the Indian Arbitration Act, 1940, (X of 1940) or to a Civil Court under section 90 of the Code of Civil Procedure 1908 (V of 1908)
