Section 15(2) in Punjab Package Deal Properties (Disposal) Act, 1976
(2)Subject to the provision of sub-section (1), the Commissioner may at any time call for the record or any case under this Act pending before, or disposed of by, any officer, and may pass such order in relation thereto as in his opinion the circumstances require and is not in consistent with any of the provision contained in this Act or the rules made thereunder.
