Section 10(4) in The Gujarat Agricultural Credit (Provision of Facilities) Act, 1979
(4)The question whether the amount of loan granted by the bank to the lessor is misused or not shall be inquired into and decided upon by an officer authorised by the State Government in this behalf and any decision by such officer shall, subject to an appeal if any made to the State Government in such manner and within such time as may be prescribed, be final.
