Section 23(18) in The Punjab Village Common Lands (Regulation) Rules, 1964
(18)That, if any difference or dispute shall arise during the pendency of the lease between the parties hereto, in regard to any matter or thing concerning this lease and the terms thereof, such difference or dispute shall be referred to the District Development and Panchayat Officer of the district concerned whose decision shall be binding on the parties and shall be final and conclusive.
