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State of Haryana - Section

Section 8 in The Punjab Resumption of Jagirs Act, 1957

8. Power of State Government to call for proceedings.

- The State Government may at any time for the purpose of satisfying itself as to the legality or propriety of any order passed by any officer under this Act call for and examine the records of any case pending before or disposed of by such officer and may pass such order as it thinks fit.