Section 23(4) in The Gujarat Water Supply and Sewerage Board Act, 1978
(4)The taking over of any water works or sewerage system by the Board under subsection (1) and the restoration thereof to the local body under sub-section (3) shall not prejudice any rights in respect of such works or system which any other person may be entitled by due process of law to enforce against the local body or the Board, as the case may be.
