Section 32 in The U.P. Water Supply and Sewerage Act, 1975
32. 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 asset has vested in the Nigam under Section 31 or any rights, liabilities or obligations have become the rights, liabilities and obligations of the Nigam under that section, such doubt or dispute shall be referred to the State Government whose decision shall be final.
