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State of Maharashtra - Section

Section 16 in The Maharashtra Water Conservation Corporation Act, 2000

16. Decision of disputed properties.

- Where any doubt or dispute arises as to whether any property or assets has vested in the Corporation under section 15 or any rights, liabilities or obligations have become the rights, liabilities or obligations of the Corporation under that section, such doubt or dispute shall be referred to the State Government, whose decision shall be final.