Section 132(1) in The Bihar and Orissa Local Self-Government Act, 1885
(1)If a dispute arises between two or more Union Committees which are subordinate to the same District Board or which have been declared by any order under Section 119 to be, for the purposes of the section, subordinate to the same Local Board, the matter shall be referred to such District Board or Local Board, as the case may be; and the decision of the Board thereon shall be final and binding.
