Section 369(1) in Tamil Nadu District Municipalities Act, 1920
(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.
