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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(3) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955

(3)Decision of Collector final. - The decision of the Collector as to whether any damage has been occasioned to the grantee and, as to the amount of compensation to be paid shall be final and binding upon the parties and each of them.