(4)Every direction and order made by [the District Magistrate] [These words were substituted for the words 'The Chief Presidency Magistrate or the District Magistrate, as the case may be' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], as the case may be, under this or the preceding section shall be subject to revision by the State Government but save as aforesaid, shall be final.
