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NCT Delhi - Section

Section 101 in Delhi Panchayat Raj Act, 1954

101. Dispute between Gaon Panchayats inter se or with other bodies.

- If any dispute arises between two or more Gaon Panchayats or between a Gaon panchayat and the District Board it shall be referred to the prescribed authority whose decision shall be final and shall not be questioned in any court of law.