Section 2(2) in The Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969
(2)If any question arises, whether any land is or is not inmai land, Fazindari land, or special tenure land, or whether any person is or not a superior holder, the State Government shall, having regard to the relevant entries made in the records maintained under the Code and after holding such inquiry as it may deem fit, decide the question, and such decision shall be final:Provided that, the State Government may authorise any officer to decide such question; and subject to an appeal to the State Government (which shall be filed not later than ninety days of the decision by such officer), the decision of such officer shall be final.
