Section 7(3) in The Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952
(3)With respect to all matters dealt with under this Act, the Financial Commissioner shall have the same power to call for to examine and revise the proceedings of the Collector or the Commissioner as provided in section 84 of the Punjab Tenancy Act, 1887 (Punjab Act XVI of 1887).
