(1)If any dispute, for the decision of which this Act does not otherwise, provide arises between the Boards of two or more municipalities constituted under this Act, or between the Board of two or more municipalities constituted under this Act, or between the Board of any such municipality and a cantonment authority, or any other local authority, the matter shall be referred to the Deputy Commissioner,(2)Save as provided in sub-section (4) the decision of the authority to which any dispute is referred under this section shall be final.(3)If, in the case mentioned in clause (a), the Deputy Commissioner is a member of one of the local authorities concerned, his functions under this section shall be discharged by the Commissioner of Division concerned, his functions under this section shall be discharged by such officer as the chief Commissioner may appoint.(4)An appeal shall lie to the Commissioner of Division concerned against a decision of the Deputy Commissioner or of the officer appointed under sub-section (3).(5)Where a cantonment authority is a party to a dispute the powers of the Chief Commissioner under his section shall be exercisable only with the concurrence of the central Government.
