Section 7(6) in The Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952
(6)For the purposes of this Act, the Collector, the Commissioner and the Financial Commissioner may, in so far as may be necessary or expedient to do so, exercise all the powers of a revenue officer or a revenue court as the case may be under the Punjab Tenancy Act, 1887 (Punjab Act XVI of 1887).
