Section 54(5) in West Bengal Land Reforms Act, 1955
(5)[ Notwithstanding anything contained elsewhere in this Act, the State Government may, on its own motion, correct any erroneous decision passed Dy the Revenue Officer or by any officer in an appeal under the foregoing provisions of this section and any such order passed by the State Government shall be final and shall not be called in question in any court.] [Inserted, ibid.]
