Section 38 in Uttarakhand Panchayati Raj Act, 2016
38. Dispute between Gram Panchayat and Nagar Panchayat.
- If any dispute arises as to the jurisdiction of a Gram Panchayat or between two or more Gram Panchayats or between a Nagar Panchayat, it shall be referred to the prescribed authority whose decision shall be final and shall not be questioned in any court of law.
