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State of Kerala - Section

Section 17 in Kerala Water Supply and Sewerage Act, 1986

17. Decision of 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 under section 16 or any rights, liabilities or obligations have become the rights, liabilities and obligations of the Authority under that section, such doubt or dispute shall be referred to the Government whose decision thereon shall be final.