(4)[ If any question arises whether the conditions imposed by clause (a) or (c) of subsection (1) are satisfied or not in any case, the State Government shall decide the question and its decision shall be final.] [Sub-section (4) was added by Bombay 26 of 1952, Section 16(2).]][***] [The explanation was deleted, by Bombay 26 of 1952, Section 16(3).]
