Section 137 in The Bihar and Orissa Local Self-Government Act, 1885
137. Decision of disputes not otherwise provided for.
- If any dispute, for the decision of which this Act does not otherwise provide arises between two or more local authorities, or between a local authority or authorities and a municipal authority or authorities the matter shall be referred [to the [State] [Substituted for the original clauses (a) and (b) by B. and O. Act 1 of 1923.] Government]And the decision [of the [State] [Substituted for the words 'of the Commissioner or Commissioner or of the Lieutenant-Governor, as the case may be' by B. and O. Act 1 of 1923.] Government] upon the matter so referred shall be final and binding.
