(3)Any decision given under clause (a) of sub-section (1) or under sub-section (2) may be modified, from time to time, by the Government in such manner as they deem fit and any such-decision with the modifications, if any, made therein under this sub-section may be cancelled at any time by the Government:Provided that any such decision or any modification therein or cancellation thereof shall be binding on the Village Panchayat, the Panchayat Union Council, the District Panchayat and each of the other local authorities concerned and shall not be liable to be questioned in any Court of law.
