Section 16 in The Maharashtra Tapi Irrigation Development Corporation Act, 1997
16. Decision of the State Government on the vesting of property to be final.
Where any doubt or dispute arises as to whether any property or assets has vested in the Corporation under section 15 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 shall be final.
