Section 31(3) in The Gujarat Water Supply and Sewerage Board Act, 1978
(3)If a dispute arises as to the property which is to pass to a [local body, institution or individual] [Substituted for 'local body' by Gujarat 26 of 1980, dated 22nd October, 1980.] along with the works executed under a scheme, it shall be referred to the State Government for decision and such decision shall be final.
