Section 27(1) in The Gujarat Water Supply and Sewerage Board Act, 1978
(1)The resolution passed by the Board under sub-section (6) of section 25 approving the scheme shall be conclusive evidence of the scheme having been duly made and approved and on such approval the scheme shall become final and be called "the approved scheme".] [Sub-section (1) substituted by Gujarat 26 of 1980, dated 22nd October, 1980.]
