325. Decision of disputes between local authorities.
(1)Should a dispute arise between a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] and any other local authority on any matter in which they are jointly interested, such dispute shall be referred to the [State Government] [Substituted by ALO 1950.], whose decision shall be final.(2)The [State Government] [Substituted by ALO 1950.] may regulate by rule made under Section 296 the relation to be observed between [Municipality] [Substituted by U.P. Act No. 12 of 1994.] and other local authorities in any matter in which they are jointly interested.
