Section 201 in The West Bengal Panchayat Act, 1973
201. Reference of dispute.
(1)If any dispute arises between two or more Gram Panchayats within the jurisdiction of the same Panchayat Samiti, it shall be referred to the Panchayat Samiti by any party to the dispute and the decision of the Panchayat Samiti thereon shall be final.(2)If any dispute arises between two or more Panchayat Samitis or between two or more Gram Panchayats within the jurisdiction of different Panchayat Samitis or between a Panchayat Samiti and a Gram Panchayat, within the jurisdiction of the same Zilla Parishad, it shall be referred to the Zilla Parishad by any party to the dispute and the decision of the Zilla Parishad thereon shall be final.(3)If any dispute arises -(a)between a Gram Panchayat or a Panchayat Samiti within a district on the one side and the Zilla Parishad of the same district on the other, or(b)between two or more Zilla Parishads, or(c)between one or more Gram Panchayats in one district on the one side and one or more Gram Panchayats in another district on the other, or(d)between one or more Panchayat Samitis in one district on the side and one or more Panchayat Samitis in another district on the other, or(e)between one or more Gram Panchayats in one district on the one side and one or more Panchayat Samitis in another district on the other, or(f)between one or more Gram Panchayats in one district on the one side and the Zilla Parishad of another district on the other, or(g)between one or more Panchayat Samitis in one district on the one side and the Zilla Parishad of another district on the other,the dispute shall be referred to the State Government by any party to the dispute and the decision of the State Government thereon shall be final.
