Section 263L in The Asansol Municipal Corporation Act, 1990.
263L. [ Disputes. - [Chapter XXA including sections 263A to 263M inserted by W.B. Act 9 of 1994.]
If any dispute arises on any matter between the Corporation and any other local authority, such dispute shall be referred to the State Government whose decision thereon shall be final and shall not be questioned in any Court].
