Section 18A(3) in Kerala Water Supply and Sewerage Act, 1986
(3)Where any doubt or dispute arises as to whether any property or asset has re-vested in such local body under sub section (1) or any right, liability or obligation has become the right, liability or obligation of the local body under this section, such doubt or dispute shall be referred to the Government whose decision thereon shall be final and binding on the Authority and the local body concerned.
