Section 19 in The Gujarat Water Supply and Sewerage Board Act, 1978
19. Decision of the State Government on the vesting of property to be flnal.
- Where any doubt or dispute arises as to whether any property or asset has vested in the Board under Section 18 or any rights, liabilities or obligations have become the rights, liabilities and obligations of the Board under that section such doubt or dispute shall be referred shall be referred to the State Government whose decision shall be final.
