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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Chattisgarh - Subsection

Section 79(2) in The Chhattisgarh Municipalities Act, 1961

(2)Any dispute which arises between local authorities acting under subsection (1) shall be referred to the State Government whose decision thereon shall be final: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.