Section 19 in Maharashtra Jeevan Authority Act, 1976
19. Decision of the State Government on the vesting of property to be final.
- Where any doubt or dispute arises as to whether any property or asset has vested in [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] under section 18 or any rights, liabilities or obligations have become the rights, liabilities and obligations of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] under that section such doubt or dispute shall be referred to the State Government, whose decision shall be final.
