16. Power to call for, examine and revise proceedings of Revenue-officers.
(1)The Financial Commissioner may at any time call for the record of any case pending before, or disposed of by, any Revenue-officer subordinate to him.(2)A Commissioner or Collector may call for the record of any case pending before, or disposed of by, any Revenue-officer under his control.(3)[ If in any case in which a Collector has called for a record and he is of the opinion that the proceedings taken or order made should be modified or reversed, he shall report the case with his opinion thereon for the orders of the Commissioner whose decision shall be final.(4)The Financial Commissioner or Commissioner may in any case called for by himself under sub-section (1) or under sub section (2), as the case may be, pass such orders as he thinks fit :Provided that he shall not under this section pass an order reversing or modifying any proceeding or order of a subordinate Revenue-officer and affecting any question of right between private persons without giving those persons an opportunity of being heard:Provided further that the cases reported to the Financial Commissioner under sub-section (3) as it existed prior to the commencement of the Punjab Land Revenue (Amendment) Act, 1998, shall be decided by him as heretofore.] [ Substituted vide Punjab Act No 14 of 1998.]Procedure
