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[Cites 0, Cited by 1] [Section 82(1)] [Section 82] [Entire Act]

State of Punjab - Subsection

Section 82(1)(a) in The Punjab Tenancy Act, 1887

(a)when Commissioner or Collector thinks it necessary to review any order which he has not himself passed, and when a Revenue Officers of a class below that of Collector proposes to review any order whether passed by himself or by any of his predecessors in office, he shall first obtain the sanction of the Revenue Officer to whose control he is immediately subject;