Section 7 in The Pepsu Abolition of Ala Malikiyat Rights Act, 1954
7. Review and Revision.
(1)The Collector may, either of his own motion or on an application of any party interested review any award made by him or by any of his predecessors in office, and pass an order modifying, reversing or confirming the award; and such power shall be exercised subject to the provisions, as far as they may be applicable of section 82 of the Punjab Tenancy Act, 1887 (Punjab Act XVI of 1887).(2)With respect to all matters dealt with under this Act the Financial Commissioner shall have the same power to call for, examine and revise the proceedings of the Collector as provided in, section 84 of the Punjab Tenancy Act, 1887 (Punjab Act XVI of 1887).
