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[Cites 0, Cited by 3] [Section 84] [Entire Act]

State of Punjab - Subsection

Section 84(3) in The Punjab Tenancy Act, 1887

(3)If in any case in which a Commissioner or Collector has called for a record he is of opinion that the proceedings taken or the order or decree made should be modified or reversed, he shall submit the record with his opinion on the case for the orders of the Financial Commissioner;