Section 9 in The Punjab Restitution of Mortgaged Lands Act, 1938
9. Powers of the Collector to eject mortgagee.
- The Collector may after declaring the rights of the mortgagee extinguished, eject the mortgagee and order delivery of possession of the mortgaged land to the mortgagor. In case of resistance the Collector may exercise all the powers conferred on a civil court by rules 97 and 98 of Order XXI of the Code of Civil Procedure.[10. Appeals. - An appeal shall lie from an original or appellate order made under this Act, as follows, namely :-(a)to the Commissioner when the order is made by a Collector;(b)to the Financial Commissioner when the order is made by a Commissioner:Provided that when an original order is confirmed on first appeal a further appeal shall not lie.] [Substituted for the old section by Punjab Act 1 of 1943, Section 3.][10A. Revision. - The Financial Commissioner may, at any time, of his own motion or on application made, call for the record of any case pending or decided under this Act and may in any such case pass such order as he thinks fit :Provided that he shall not under this section pass any order reversing or modifying any proceedings or order without giving the person concerned an opportunity of being heard.] [Added by Punjab Act 1 of 1943, section 4.]
