292. Adjudication of disputes between local authorities.
(1)When a dispute exists between a local authority and one or more other local authorities in regard to any matter arising under the provisions of this Act or any other Act and the Government are of opinion that the local authorities concerned are unable to settle it amicably among themselves, the Government may take cognizance of the dispute; and(a)decide it themselves, or(b)refer it for enquiry and report to an arbitrator or a board of arbitrators or to a joint committee constituted for the purpose by an order of the Government.(2)The reports referred to in clause (b) of sub-section (1) shall be submitted to the Government who shall decide the dispute in such manner as they may deem fit.(3)Any decision given under clause (a) of sub-section (1) or under sub-section (2) may be modified from time to time, by the Government in such manner as they deem fit, and any such decision with the modification, if any, made therein under this sub-section, may be cancelled at any time by the Government.Any such decision or any modification therein or cancellation thereof shall be binding on all the local authorities concerned and shall not be liable to be questioned in any court of law.(4)Where the local authority concerned is a cantonment authority the powers of the Government under this section shall be exercisable only with the concurrence of the Central Government.
