407. Adjudication of disputes between local authorities.
(1)When a dispute exists between a [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] and one or more other local authorities in regard to any matter arising under the provisions of this or any other Act and the State Government are of opinion that the local authorities concerned are unable to settle it amicably among themselves, the State Government may take cognizance of the disputes; and(a)decide it themselves; or(b)refer it for inquiry and report to an Arbitrator or to a joint Committee constituted under Section 61 for the purpose.(2)The report referred to in Clause (b), Sub-section (1) shall be submitted to the State Government who shall decide the dispute in such manner as they deem fit.(3)The decision of the State Government under Clause (a) of Subsection (1) or under Sub-section (2), as the case may be, shall be final and binding on each of the disputing local authority.(4)The powers of the State Government under this section shall in relation to a dispute to which a cantonment authority is a party, be exercisable with concurrence of the Central Government.
