Section 26(2) in The Rajasthan Colonisation (General Colony) Conditions, 1955
(2)The arbitrator shall have powers to decide any matter so referred including the following questions:-(a)Whether any other provision has been made for the decision of any matter, and if such provision has been made whether it has been finally decided accordingly, and(b)Whether the grant should be terminated or has been rightly terminated and what are or will be rights and obligations of the parties as a result of such termination.
