Section 118(3C) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(3C)[ (a) The Financial Commissioner may, either on a report of a Revenue Officer or on an application or of his own motion, call for the record of any proceedings which are pending before, or have been disposed of by, any Revenue Officer subordinate to him and in which no appeal lies thereto, for the purpose of satisfying himself as to the legality or propriety of such proceedings or order made therein and may pass such order in relation thereto as he may think fit.(b)No order shall be passed under this sub-section which adversely affect any person unless such person has been given a reasonable opportunity of being heard.]
