Section 413 in Chennai City Municipal Corporation Act, 1919
413. [ Adjudication of disputes between local authorities. [Inserted by section 215 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
(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.(2)The report referred to in clause (b) of sub-section (1) shall be submitted to 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.] who shall decide the dispute in such manner as they deem fit.(3)[ Any decision given, whether before or after this sub-section comes 1 into force under clause (a) of sub-section (1) or under sub-section (2) [may at the instance of the local authorities, concerned, be modified] [Substituted by section 2 of the Madras City Municipal, District Municipalities and Local Hoards (Amendment) Act, 1941 (Tamil Nadu Act VIII of 1941), re-enacted, permanently with specified modifications by section 2(2) of, and the Second Schedule to, the Tamil Nadu Re-enacting Act, 1949 (Tamil Nadu Act X of 1949).] from time to, time by 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.] in such manner as they deem fit, and any such decision with the modifications, if any, made therein under this sub-section, [may at the instance of such local authorities, be cancelled] [Substituted for the word 'may be cancelled' by the Second Schedule, to the Tamil Nadu Re-enacting Act, 1949 (Tamil Nadu Act X of 1949).] at any time by the State Government.]Any such decision or any modification therein or cancellation thereof shall be binding on each of the local authorities concerned and shall not be liable to be questioned in any Court of law.](4)[ The powers of the State Government under this section shall, where one of the local authorities concerned is a cantonment authority or the port authority of a major port, only be exercisable with the concurrence of the Central Government.] [Inserted by the Adaptation Order of 1937.]
