Section 30 in The Himachal Pradesh Nautor Land Rules, 1968
30. Revision.
(1)The Financial Commissioner may at any time call for the record of any case pending before, or disposed off by any officer subordinate to him.(2)The Commissioner may at any time call for the record of any case pending before, or disposed off by any officer subordinate to him.(3)If, in any case, in which the Commissioner has called for the record, he is of the opinion that the proceeding taken order made should be modified or reversed, be shall report the case with his opinion thereon for the orders of the Financial Commissioner.(4)The Financial Commissioner may in any case called for by himself under sub-rule (i) or reported to him under sub-rule [iii) pass such order as he thinks fit.Provided that he shall not under this rule pass any order reversing or modifying any proceedings or orders of the subordinate Revenue Officer without giving the parties concerned an opportunity of being heard.Form 'A'[See rule 14(a)]Misal Band Register For The Grant of Nautor LandDistrict.......................
