Section 7(2) in The Bengal Smuggling Of Arms Act, 1934
(2)The order of the [Central Government] [Words substituted for the words 'Local Government' by Government of India (Adaptation of Indian Laws) Order, 1937.] under sub-section (1) shall be final, and shall not be called in question in any subsequent proceeding under section 10 or section 11:Provided that the [Central Government] [Words substituted for the words 'Local Government' by Government of India (Adaptation of Indian Laws) Order, 1937.] may, at any time, cancel or suspend such order or reduce the period for which the said person is required to leave [West Bengal] [Words substituted for the Word 'Bengal' by Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] or the notified area.
