212. Rules as to decisions or orders expressly made final.
- Whenever in this Act it is declared that a decision or order shall be final, such expression shall be deemed to mean that no appeal lies from such decision or order. The [[State] [The words 'Provincial government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] alone shall be competent to modify, annul or reverse any such decision or order under the provisions of the last preceding section.
