Section 510(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)When a dispute exists between the corporation and one, or more than one, other local authority in regard to any matters arising under the provisions of this Act or any other Act and the Government are of opinion that the local authorities concerned are unable to settle it amicably among themselves, the Government may take cognizance of the dispute, and(a)decide it themselves, or(b)refer it for enquiry and report to an arbitrator or board of arbitrators, or to a joint committee constituted under section 28 for the purpose.
