(1)If any dispute, for the decision of which this Act does not otherwise, provide arises between the Boards of two or more municipalities constituted under this Act, or between the Board of two or more municipalities constituted under this Act, or between the Board of any such municipality and a cantonment authority, or any other local authority, the matter shall be referred-(a)to the Deputy Commissioner, if the local authorities concerned are in the same district; or(b)to the Commissioner of division concerned if the local authorities are in different districts.
