Section 4 in The Punjab Resumption of Jagirs Act, 1957
4. Removal of doubts.
(1)If any doubt arises as to whether a grant or assignment is a military jagir or not the question shall be determined by the State Government after affording an opportunity to the person concerned and consideration of the terms and conditions of the grant or assignment.(2)The decision of the State Government under sub-section (1) shall be conclusive proof of the fact whether an assignment or grant is a military jagir or not and shall not be called in question in any Court of law or before any other authority.
