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[Cites 0, Cited by 0] [Section 110(1)] [Section 110] [Entire Act]

State of Punjab - Subsection

Section 110(1)(g) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(g)where the dispute is between a Municipal Committee or Cantonment Board and any Panchayat Samiti or Zila Parishad in different Divisions, the Deputy Commissioners concerned shall decide the dispute, and if they fail to arrive at a decision a reference shall be made jointly by the Deputy Commissioners to the Commissioners concerned for decision. If the Commissioners also fail to arrive at a decision, a reference shall be made jointly by them to the Government, whose decision thereon shall be final.