Section 323(1) in Rajasthan Municipalities Act, 2009
(1)If any dispute for the decision of which this Act does not otherwise provide exists, between a Municipality and one or more other local authorities in regard to any matter arising under the provisions of this Act or any other law and the dispute is not amicably settled(a)the Collector may take cognizance of the dispute and decide it himself if the dispute is with another Municipality or panchayat in the same district and his decision shall be final; and(b)in all other cases the matter shall be referred to the Divisional Commissioner, who may take cognizance of the dispute and decide it and the decision of the Divisional Commissioner shall be final.
