Section 15(3) in Punjab Package Deal Properties (Disposal) Act, 1976
(3)The State Government or the Commissioner shall not under this section pass an order reversing or modifying any proceedings or order of any officer without giving the affected person an opportunity of being heard.] [Powers of the State Government under Sections 14 and 15(1) of the Punjab Package Deal Properties (Disposal) Act, 1976, will be exercised by the Financial Commissioners holding the court.' See Standing Orders dated 21.5.1985 item No. 23]
