(4)If any question arises-(i)whether any land is an alienation,(ii)whether any alienation is a grant of soil or an assignment of land revenue or both or is a grant of total or partial exemption from payment of land revenue,(iii)whether any alienation is a community service inam or watan,(iv)whether a commutation settlement in respect of any watan has or has not been effected,(v)whether any land held under an alienation is or is not alienable without the permission of a competent authority,(vi)whether any alienation is hereditary or for the life-time of the alienee, or(vii)whether any person is an inferior holder or a permanent tenant, the State Government shall decide the question and such decision shall be final:Provided that the State Government may authorise any officer to decide questions arising under any of the clauses (i), (ii), (iii), (iv), (v), (vi) and (vii) and subject to an appeal to the State Government, the decision of such officer shall be final.
