Section 413(1) in Chennai City Municipal Corporation Act, 1919
(1)When a dispute exists between the corporation and one, or more than one, other local authority in regard to any matter arising under the provisions of this or any other Act and the [State Government] are of opinion that the local authorities concerned are unable to settle it amicably among themselves, the [State Government] [The words 'Provincial Government were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] 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 27-A for the purpose.
