Section 78 in Uttarakhand Panchayati Raj Act, 2016
78. Dispute between Kshettra Panchayat and Nagar Nikay etc.
- If any dispute arises as to the jurisdiction of a Kshettra Panchayat or between two or more Kshettra Panchayats or between a Nagar Panchayat or Nagar palika and the town area or a Municipality, Municipal corporation, it shall be referred to the prescribed authority whose decision shall be final and shall not be questioned in any court of law.
