Section 3 in The Bombay Inams (Kutch Area) Abolition Act, 1958
3. Power of State Government or an authorised officer to decide certain questions.
(1)If any question arises-(i)whether any land is held as inam or sub-inam and as to the category thereof,(ii)whether any inam or sub-inam is a grant of the soil, or an assignment of land revenue, or both, or is a grant of the total or partial exemption from payment of land revenue, [ * * *] [The word 'or' was deleted by Gujarat 23 of 1965, section 3, Schedule 2 ](iii)[ whether any person is a butadar or ret butadar, or [Clauses (iii) and (iv) were substituted for original clause (ii), by Gujarat 23 of 1965, section 3 Schedule](iv)whether any person is a tenant,]the State Government or an officer authorised by that Government shall decide the question.(2)Where any such question is decided by an officer so authorised by the State Government, any person aggrieved by such decision may file an appeal to the State Government within ninety days from the date of such decision.(3)Where from a decision of such officer no appeal is filed under sub-section (2), the State Government: may, after the expiry of the period for appeal, but not later than one year from the date of the decision, call for the record of the proceeding of such officer for the purpose of satisfying itself as to the legality, propriety or regularity of such proceeding or decision and may pass such order thereon as it thinks fit.(4)The decision of the State Government under sub-section (1) or (2) in appeal, or under sub-section (3), and subject thereto the decision of the officer, shall be final.
