(5)If any question arises as to whether any land is principally used for the purposes specified in clause (5) of Section 2, the question shall be decided by the Land Board ' [or the Taluk Land Board, as the case may be] [Inserted of Act 17 of 1972.] after taking into account the extent of, the amount invested in, and the income from, the portion of the land so used and the remaining portion and other relevant matters, and the decision of the Land Board [or the Taluk Land Board shall be final.] [Inserted of Act 17 of 1972.]
