Section 3(2) in Haryana Evacuee Properties (Management and Disposal) Act, 2008
(2)The Chief Commissioner (Sales) shall have general superintendence and control over the Commissioners (Sales), Tehsildars (Sales) and Naib Tehsildars (Sales)/Naib Tehsildars (Rehabilitation) in the State and may issue necessary directions for carrying out the purposes of this Act.
