45. Disputes as to the liability for payment to or by the Board.
-In case of any dispute between the Board and the New Delhi Municipal Council or, as the case may be, the Delhi Cantonment Board, Military Engineering Services as to the liability of the said Council or Delhi Cantonment Board, Military Engineering Services to pay any sum demanded by the Board or as to the right of the said Council or the Delhi Cantonment Board, Military Engineering Services to any refund, the matter in dispute shall be referred to the Central Government, whose decision thereon shall be final:Provided that pending the settlement of such dispute, the payment shall be made to the Board by the New Delhi Municipal Council or, as the case may be, the Delhi Cantonment Board, Military Engineering Services as demanded by the Board.
