Section 26(1) in The Rajasthan Colonisation (General Colony) Conditions, 1955
(1)If any question or difference whatsoever shall at any time arise after the making of the grant between Government and the grantee in any way touching or concerning the grant, or the construction, meaning operation or effect of any of these conditions or any other condition relating to the grant of any clause in any written instrument relative to the grant or as to the rights, duties or liabilities of either party under the grant or by virtue of any such condition or instrument or touching the subject matter of the grant or arising out of or in relation thereto then, save in so far as the decision of any such matter has been otherwise provided for and has been so decided, the matter in difference shall be referred to the arbitration of the Commissioner.
