Section 16(D) in The Exemptions from Land-Revenue (No. 1) Act, 1863
(D)the phrase "lands held for service" shall include lands specially granted, or held or continued, nominally for the performance of service, whether that service be actually performed or not, and lands granted, held or continued, partly in consideration of past service and partly, for the performance of prospective service, but shall not include lands granted in consideration of past service only; and it is to be understood [that the Provincial Government] [The words 'that the Provincial Government' were substituted for the words 'that Government' by the Adaptation of Indian Laws Orders in Council.] shall be competent to determine any question that may arise in giving effect to this Act, as to whether or not any lands are lands held for service.
