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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(2) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955

(2)The decision of the Commissioner shall be final and binding; and when any of the matters above mentioned involves a claim for or the payment, recovery or reduction of money, only the amount so decided shall be recoverable in respect thereof.