Section 20 in The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970
20. Interpretation of Rules.
- If any difficulty arises in the application or interpretation of any of these rules, it shall be decided by the [Revenue Department] [Inserted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part, IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.] State Government whose decision thereon shall be final.
