Section 10(2) in The Orissa Municipal Corporation Act, 2003
(2)Notwithstanding anything contained in Section 9 for purpose of settlement of dispute between adjoining Corporations or councils in regard to any matter arising under the provisions of this Act or any other Act, the Government shall constitute a Standing Committee on settlement of inter-disputes in such manner and such Standing Committee shall perform such functions in such, manner and to such extent as may be prescribed.
