(1)Where a dispute exists between any Municipality and any Panchayat or between or among Mui regard to any matter arising under the provisions of this or any other Act and the are of opinion that they are unable to settle it amicably among themselves, the take cognizance of the dispute, and-(a)decide it themselves; or(b)[ refer it to the Tribunal constituted under Section 271 of the Kerala Panchayat Raj Act, 1994 (13 of 1994) or to the Joint Committee constituted under Section: and report;] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.]
