Section 44(3) in Telangana District Boards Act, 1955
(3)If any difference of opinion arises between the local bodies in respect of any matter arising out of such action, the decision thereupon of the Government or of such officer as may be appointed by Government in this behalf, shall be final:Provided that where one of the local bodies is a cantonment authority, the decision of the Government or of the officer, shall be subject to the concurrence of the Central Government.
