Section 46A(3) in The Bengal Agricultural Debtors Act, 1936
(3)Where the name of any person is included in a list framed and published under this section, such person may, within thirty days of the publication of the list in which his name first appears, apply in writing to the District Magistrate, for the removal of his name from such list ; and the orders of the District Magistrate, passed after such inquiry (if any) as he considers necessary, on such application shall be final.
