Section 278 in The Himachal Pradesh Municipal Corporation Act, 1994
278. Disputes.
(1)In the event of any dispute arising between two or more municipalities or municipality and any other local authority in any matter in which they are jointly interested such dispute shall be referred to the State Government and the decision of the State Government thereon shall be final :Provided that if the dispute between a municipality and cantonment board the decision of the State Government shall be subject to approval of the Central Government.(2)The State Government, may, by rules made under this Act, regulate the relations between municipalities or municipality and other local authority in matters in which they are jointly interested.
