Section 10(1) in Punjab Package Deal Properties (Disposal) Act, 1976
(1)The Chief Sales Commissioner may at any time call for the record of any proceedings under this Act in which a Tehsildar (Sales) or a Naib-Tehsildar (Sales) or Sales Commissioner [in his district] [Inserted by Punjab Act No. 10 of 1979.] has passed an order for the purpose of satisfying himself to the legality or propriety of any such order and may pass such order in relation thereto as he may deem fit.
