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

State of Punjab - Subsection

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

(f)where the dispute is between a Municipal Committee or Cantonment Board and any Panchayat Samiti or Zila Parishad in different districts of the same Division, 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 Commissioner of the Division, whose decision thereon shall be final;