Section 15 in The Goa Tillari Irrigation Development Corporation Act, 1999
15. Decision of State Government on the vesting of property to be final.
- Where any doubt or dispute arises as to whether any property or assets have vested in the Corporation under section 14 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 thereon shall be final.
