Section 10(2) in Punjab Package Deal Properties (Disposal) Act, 1976
(2)Without prejudice to the generality of the foregoing power under sub- section (1), if the Chief Sales Commissioner is satisfied that any order whether passed before or after the commencement of this Act, for the transfer of package deal property to any person, has been obtained by him by means of fraud, false representation or concealment of any material facts, then, notwithstanding anything contained in this Act, the Chief Sales Commissioner may pass an order cancelling or modifying the order of such transfer.
