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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Rajasthan - Subsection

Section 47(4) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(4)The decision of the Tribunal shall be final and will be binding upon the State Government and the lessee. If there is a difference of opinion between the Chairman and the Member of the Tribunal the matter shall be referred by the Chairman to the Judicial Commissioner whose decision shall be final.