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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Assam - Subsection

Section 89(1) in Assam Urban Water Supply and Sewerage Board Act, 1985

(1)When a dispute exists between the Board and one or more other local authority or among local authorities in regard to any matter arising under the provisions of this Act, and the State Government are of the opinion that the parties are unable to settle it amicably among themselves, they may take cognisance of the dispute and decide it themselves.