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British India - Section

Section 26 in British Nationality Act, 1948

26. Discretion of Secretary of State, Governor or High Commissioner.-

The Secretary of State, the Governor or the High Commissioner, as the case may be, shall not be required to assign any reason for the grant or refusal of any application under this Act the decision on which is at his discretion; and the decision of the Secretary of State, Governor or High Commissioner on any such application shall not be subject to appeal to or review in any Court.