26. Court to Forward Copy of Decision to Assistant Commissioner Concerned.
- Any Court of competent jurisdiction deciding any question relating to any public trust which by or under the provisions of this Act, it is not expressly or impliedly barrel from deciding shall cause a copy of such decision to be sent to the Assistant Commissioner having jurisdiction and the Assistant Commissioner shall cause an entry in the register to be made or amended in regard to such public trust in accordance with such decision. The amendments so made shall not be altered except in cases where such decision has been varied in appeal or revision by a Court of competent jurisdiction. Subject to such alterations, the amendments made shall be final and conclusive.
