Section 15(3) in The Punjab New Mandi Townships (Development and Regulation) Act, 1960
(3)The Financial Commissioner may, either on his own motion or on an application received in this behalf at any time, within a period of [six months] [Substituted vide Punjab Act 16 of 1981.] from the date of the order, call for the records of any proceedings in which the Administrator or Commissioner has passed an order for the purpose of satisfying himself as to the legality or propriety of such order and may pass such orders in relation thereto as he thinks fit :Provided that the Financial Commissioner shall not pass an order under this sub-section prejudicial to any person without giving him a reasonable opportunity of being heard.
