Section 150(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)Any dispute in respect of any matter under this section between a Zilla Parishad and any other local authority, shall be decided by the State Government:Provided that, where one of the local authorities is a Cantonment authority, the decision of the State Government shall be subject to the concurrence of the Central Government.
