Section 24(3) in Rajasthan Lakes (Protection and Development) Authority Act, 2015
(3)If, in connection with the exercise of the powers and the performance of the functions of the Authority under this Act or rules or regulations made thereunder, any dispute arises between the Authority and any department of the State Government or any local authority, the matter shall be referred to the State Government and the decision of the State Government thereon shall be final and binding.
