Section 26(3) in The Rajasthan Colonisation (General Colony) Conditions, 1955
(3)The decision of the arbitrator shall be final and binding; and when any matter so referred to arbitration involves a claim for the award, increase or reduction of a sum of money by way of compensation or any other payment or recovery of money, only the amount decided by the arbitrator shall be recoverable in respect of the disputes so referred.Miscellaneous
