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[Cites 0, Cited by 0] [Section 154(3)] [Section 154] [Entire Act]

State of Uttarakhand - Subsection

Section 154(3)(e) in Uttarakhand Panchayati Raj Act, 2016

(e)(1) If a dispute arise between a Zila Panchayat or a Kshettra Panchayat and any other local authority on any matter in which they are jointly interested, such dispute shall the referred to the State Government whose decision shall be final.