(1)When a dispute exists between a Village Panchayat or a Panchayat Union Council or a District Panchayat and one or more other local authorities in regard to any matter arising under the provisions of this or any other Act and the Government are of opinion that the Village Panchayat or the Panchayat Union Council or the District Panchayat and the other local authorities concerned are unable to settle it amicably among themselves, the Government may take cognizance of the dispute, and -(a)decide it themselves, or(b)refer it for inquiry and report, to an Arbitrator or a board of Arbitrators or to a joint committee constituted for the purpose.
