Section 137(1) in The Punjab Land Revenue Act, 1887
(1)The [State Government] may by notification direct that the provisions of this Act with respect to the superintendence and control over Revenue-officers shall, subject to any modification of these provisions which the [State Government] thinks fit, apply to any Revenue-officer, except the Financial Commissioner, who has been invested with the powers of a Civil Court of any of the classes specified in clauses (a), (b), (c) and (d) of section 17 of the [Punjab Courts Act, 1884 (XVIII of 1884)] [See now the Punjab Courts Act, 1918 (Punjab Act 6 of 1918).], and that appeals shall lie from his decrees and orders to, and his decrees and orders be subject to revision by, a Revenue-officer invested under the last foregoing section with the powers of a Court which would be competent under the [Punjab Courts Act, 1884 (XVIII of 1884)] [See now the Punjab Courts Act, 1918 (Punjab Act 6 of 1918).], to hear appeals from, or revise such decrees and orders if they had been made by a Court with the powers of which the Revenue-officer who made them has been invested.
