Section 20 in The Orissa Water Supply and Sewerage Board Act, 1991
20. 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 Board under Section 19 or any rights, liabilities or obligations have become the rights liabilities and obligations of the Board under this Section such doubt or dispute shall be referred to the State Government, whose decision shall be final.
