Section 12(10) in Lai Autonomous District (Village Councils) Act, 2007
(10)Any disputes arising out of the performance of collective 'works shall be settled by the Executive Committee and such decision shall be final and binding on all concerned. Any other matters connected with the collective works and which are not provided for in this Act shall be regulated by the District Council, and all the decision shall be notified by the Executive Committee in a manner it consider appropriate.
