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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Madhya Pradesh - Subsection

Section 79(2) in The M.P. Municipalities Act, 1961

(2)Any dispute which arises between local authorities acting under sub-section (1) shall be referred to the State Government whose decision thereon shall be final:Provided that, where one of the local authorities is a cantonment authority, the decision of the State Government shall be subject to the concurrence of the Central Government.