Section 33(3) in The U.P. Water Supply and Sewerage Act, 1975
(3)Where any doubt or dispute arises as to whether any property, or asset has vested in the Jal Sansthan under sub-section (1) or any rights, liabilities or obligations have become the rights, liabilities or obligations of the Jal Sansthan under this section, such doubt or dispute shall be referred to the State Government whose decision shall be final and binding on the Jal Sansthan and the local body concerned.
