Section 2(4) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954
(4)If any question arises, -(i)whether a jagir is proprietary or non-proprietary,(ii)whether any land is Gharkhed or Jiwai, or(iii)whether any person is a permanent holder,the State Government shall decide the question and such decision shall be final.Provided that the State Government may authorise any officer to decide questions arising under any of the sub-clauses (i), (ii) and (iii) and subject to an appeal to the State Government, his decision shall be final.
