Section 317(1) in Karnataka Municipalities Act, 1964
(1)If any dispute for the decision of which this Act does not otherwise provide exists between a municipal council and one or more other municipal bodies in regard to any matters arising under the provisions of this or any other Act and the dispute is not amicably settled-(a)the Deputy Commissioner may take cognizance of the dispute and decide it himself if the dispute is between two or more town municipal councils in the same district or a town municipal council and a [a town panchayat] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] in the same district;(b)the [Director of Municipal Administration] [Substituted by Act 31 of 2003 w.e.f. 20.8.2003.] may take cognizance of the dispute and decide it, in all other cases, in the same Revenue Division except when the Municipal Corporation of any City is a party to the dispute;(c)the Government may decide the dispute, if a Municipal Corporation of a City is a party to the dispute or if the dispute is between municipal bodies in two or more Revenue Divisions.
