Section 12(2) in The East Punjab Refugees Rehabilitation (Buildings and Building sites) Act, 1948
(2)The [Commissioner of the Division] [Substituted for the words 'Financial Commissioner, Rehabilitation' by Punjab Act 29 of 1952, section 4.] may, whether on application made or otherwise, call for the records of any case decided by the Deputy Commissioner at any time to see if the order passed is in accordance with law, equity and justice, and pass such orders as he may deem fit.
