Section 32(1) in The Punjab Land Revenue Act, 1887
(1)When it appears to the [Commissioner] [Substituted by Punjab Act 45 of 1953, for 'State Government'. The words 'State Government' had been substituted by Adaptation of Laws Order, 1950, for 'Provincial Government' which had been substituted for 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.] that a record-of-rights for an estate does not exist, or that the existing record-of-rights for an estate requires special revision, the [Commissioner] [Substituted by Punjab Act 45 of 1953, for 'State Government'. The words 'State Government' had been substituted by Adaptation of Laws Order, 1950, for 'Provincial Government' which had been substituted for 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.] may by notification direct that a record -of-rights be made or that the record -of-rights be specially revised, as the case may be.
