Section 369 in Tamil Nadu District Municipalities Act, 1920
369. [ Adjudication of disputes between local authorities. [This section was added by Tamil Nadu Act X of 1930.]
(1)When a dispute exists between a council and one or more than one other local authority in regard to any matters 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 may take cognizance of the dispute, and(a)decide it themselves, or(b)refer it for inquiry and report to an arbitrator or a board of arbitrators, or to a joint committee constituted under section 26 for the purpose.(2)The report referred to in clause (b) of sub-section (1) shall be submitted to the State Government who shall decide the dispute in such manner as they deem fit.(3)[ Any decision given, whether before or after this sub-section comes 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] [This sub-section was substituted for the original sub-section (3) by section 3 of the Madras City Municipal District Municipalities and Local Board (Amendment) Act 1941 (Madras Act VIM of 1941), re-enacted permanently with specified modification 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] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government 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] [These words were substituted for the words '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] [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.].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] [This sub-section was inserted by the Adaptation Order of 1937] 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.]]
