15. Disputes between telegraph authority and local authority.
(1)If any dispute arises between the telegraph authority and a local authority in consequence of the local authority refusing the permission referred to in section 10, clause (c), or prescribing any condition under section 12, or in consequence of the telegraph authority omitting to comply with a requisition made under section 13, or otherwise in respect of the exercise of the powers conferred by this Act, it shall be determined by such officer as the [Central Government] [Substituted by A.O.1937, for "Local Government".], may appoint either generally or specially in this behalf.(2)An appeal from the determination of the officer so appointed shall lie to the [Central Government] [Substituted by A.O.1937, for "Local Government".]; and the order of the [Central Government] [Substituted by A.O.1937, for "Local Government".] shall be final.Provisions applicable to other property
