Section 12 in Jammu and Kashmir Land Revenue Act, 1996
12. Power to revise Order.
(1)The Financial Commissioner may at any time call for the records of any case pending before or disposed of by any Revenue Officer under his control.(2)The Divisional Commissioner may call for the record of any case pending before or disposed of by any Revenue Officer subordinate to him.(3)If in any case in which the Divisional Commissioner has called for a record he is of opinion that proceedings taken or order made should be modified or revised he shall report that case with his opinion thereon for the orders of the Financial Commissioner.Supplementary Provisions
