Section 22(1) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
(1)If any dispute arises which is in any way connected with or arising out of the conditions of tenancy, or the meaning or operation of any part thereof the rights, duties or obligations of Government or tenant then save in so far as the decision of any such matter has been hereinbefore provided for and has been so decided, every such matter shall be referred to the arbitration of the Commissioner including the following questions:-(a)Whether any other provision has been made in this statement of conditions for the decision of any matter and if such provision has been made, whether it has been finally decided accordingly; and(b)Whether that tenancy should be terminated or has been rightly terminated, and what are the rights and obligations of the parties as the result of such termination.
