Section 26 in The Rajasthan Colonisation (General Colony) Conditions, 1955
26. Arbitration.
(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.(2)The arbitrator shall have powers to decide any matter so referred including the following questions:-(a)Whether any other provision has been made for the decision of any matter, and if such provision has been made whether it has been finally decided accordingly, and(b)Whether the grant should be terminated or has been rightly terminated and what are or will be rights and obligations of the parties as a result of such termination.(3)The decision of the arbitrator shall be final and binding; and when any matter so referred to arbitration involves a claim for the award, increase or reduction of a sum of money by way of compensation or any other payment or recovery of money, only the amount decided by the arbitrator shall be recoverable in respect of the disputes so referred.Miscellaneous
