Section 55 in Karnataka Urban Water Supply and Drainage Board Act, 1973
55. Adjudication of disputes between the Board and local authorities.
(1)When a dispute exists between the Board and one or more than one other local authority or among local authorities in regard to any matter arising under the provisions of this Act, and the Government after considering the representations, if any made by the local authority or authorities is of the opinion that the parties are unable to settle it amicably among themselves, it may take cognizance of the dispute and decide it themselves.(2)The decision of the Government thereon shall be binding on the Board and the local authorities concerned and shall not be liable to be questioned in any court of law.
