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State of Bihar - Section

Section 135 in The Bihar and Orissa Local Self-Government Act, 1885

135. Disputes between two or more Local Boards to be referred to District Board.

- If a dispute arises between two or more Local Boards within the area under the authority of a District Board, the matter shall be referred to the District Board, and, the decision of such District Board upon the matter so referred shall be final and binding.