Section 110 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
110. Disputes.-
(1)If any dispute, for the decision of which this Act does not provide, arises between two or more Panchayat Samitis, or Zila Parishads, or between a Municipal Committee or Cantonment Board and any Panchayat Samiti or Zila Parishad,-(a)where the dispute is between Panchayat Samitis in the same district, the Zila Parishad shall decide the dispute;(b)where the dispute is between Panchayat Samitis situated in different districts of the same Division, the Deputy Commissioners concerned shall decide the dispute, and if they fail to arrive at a decision, a reference shall be made jointly by the Deputy Commissioners to the Commissioner of the Division, whose decision thereon shall be final;(c)where the dispute is between Zila Parishads in the same Division, the Deputy Commissioners concerned shall decide the dispute, and if they fail to arrive at a decision, a reference shall be made jointly by the Deputy Commissioners to the Commissioner of the Division, whose decision thereon shall be final;(d)where a dispute is between Panchayat Samitis or Zila Parishads in different Divisions, the Deputy Commissioners concerned shall decide the dispute, and if they fail to arrive at a decision, a reference shall be made jointly by the Deputy Commissioners to the Commissioners of the Division concerned who shall then decide the dispute and where the Commissioners also fail to arrive at a decision, a reference shall be made jointly by them to the Government whose decision thereon shall be final;(e)where the dispute is between a Municipal Committee or Cantonment Board and Panchayat Samiti or Zila Parishad in the same district, the Deputy Commissioner shall decide the dispute;(f)where the dispute is between a Municipal Committee or Cantonment Board and any Panchayat Samiti or Zila Parishad in different districts of the same Division, the Deputy Commissioners concerned shall decide the dispute, and if they fail to arrive at a decision, a reference shall be made jointly by the Deputy Commissioners to the Commissioner of the Division, whose decision thereon shall be final;(g)where the dispute is between a Municipal Committee or Cantonment Board and any Panchayat Samiti or Zila Parishad in different Divisions, the Deputy Commissioners concerned shall decide the dispute, and if they fail to arrive at a decision a reference shall be made jointly by the Deputy Commissioners to the Commissioners concerned for decision. If the Commissioners also fail to arrive at a decision, a reference shall be made jointly by them to the Government, whose decision thereon shall be final.(2)Notwithstanding anything contained in sub-section (1), if any of the parties to a dispute is a Cantonment Board, the decision of the authority referred to in that sub-section shall not have effect until it is concurred in by the Central Government.
