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[Cites 0, Cited by 0] [Section 334] [Entire Act]

State of Chattisgarh - Subsection

Section 334(1) in The Chhattisgarh Municipalities Act, 1961

(1)In the event of any dispute arising between a Council and any other local authority established under any State Act on a matter in which they are jointly interested, such dispute shall be referred to the State Government, whose decision shall be final.