- No appeal, as of right, shall lie from any order passed by a panchayat as regards the revision of any assessment; but the [District Magistrate] [Substituted by Bengal Act 1 of 1892.] may call for the general list of assessment in any village, and shall so call for such list on the application of ten rate payers in such villages, and may pass such orders on any list so called for as he may think proper.
