215A. [ Settlement of dispute. [Inserted by Haryana Act No. 17 of 2002.]
- If any dispute arises between two or more Gram Panchayats or between a Gram Panchayat and a Panchayat Samati or between a Gram Panchayat and Municipality, it shall be referred to the prescribed authority whose decision thereon shall be final and shall not be questioned in any court of law.]
