Section 143(1) in The Himachal Pradesh Panchayati Raj Act, 1994
(1)In the event of any dispute arising between two or more Panchayats or Panchayat and any other local authority in any matter in which they are jointly interested such dispute shall be referred to the State Government and the decision of the State Government thereon shall be final:Provided that if the dispute is between a Panchayat and Cantonment Board the decision of the State Government shall be subject to approval of the Central Government.
