Section 2(2) in The Maharashtra Service Inams (Useful to Community) Abolition Act, 1953
(2)If any question arises whether any grant is a service inam, the State Government shall, having regard to the relevant entries in the alienation records and after holding such inquiry as may be deemed fit, decide the question and such decision shall be final:Provided that the State Government may authorise any officer to decide such question and subject to an appeal to the State Government his decision shall be final.
