- Whenever any question arises as to the line of boundary between any of the Scheduled Districts and other territory, such officer as the Local Government or (where the said District and the other territory are not subject to the same Local Government) as the Governor-General in Council from time to time appoints may consider and determine such line of boundary;and the order made thereon by such officer, if confirmed by the Government which appointed him, shall be conclusive in all Courts of Justice.
