Section 9(g) in Administration of Mayurbhanj State Order, 1949
(g)The said officer, after making such enquiry as he may deem fit, decide which claim notified under sub-paragraph (e) are to be allowed in whole or in part arid which are to be disallowed, and on his decision being confirmed by [the Revenue Commissioner, Orissa,] [Substituted vide Orissa Gazette Ext. No. 93/7.7.1949,] the said officer shall give written notice of the same to the claimant. The decision of [the Revenue Commissioner, Orissa, shall be final and shall not be liable to be called into question in any Court whatsoever.] [Substituted vide Orissa Gazette Ext. No. 93/7.7.1949,]
