Section 195 in The Rajasthan District Boards Act, 1954
195. Decision of disputes between local authorities.
(1)Should a dispute arise between a Board and any other local authority on any matter in which they are jointly interested, such dispute shall be referred to the State Government whose decision shall be final.(2)The State Government may regulate by rule made under section 179 the relations to be observed between Boards and other local authorities in any matter in which they are jointly interested.
