Section 31 in The Gujarat Water Supply and Sewerage Board Act, 1978
31. Transfer of finally executed scheme [***] [The words 'to local body' deleted by Gujarat 26 of 1980, dated 22nd October, 1980.].
(1)When an approved scheme has been finally executed by the Board, all works completed thereunder and the property appurtenant thereto shall be transferred [to the State Government, local body, institution or individual concerned] [Substituted for 'to the local body concerned' by Gujarat 26 of 1980, dated 22nd October, 1980.] in such manner and subject, to such conditions as may be prescribed and it shall thereafter be the responsibility of [the State Government or such local body, institution or, as the case may be, individual] [Substituted for 'such local body' by Gujarat 26 of 1980, dated 22nd October, 1980.] to maintain them.(2)The local body shall levy such rates for water supply and sewerage as may be suggested to it by the Board.(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.
