Section 10 in Punjab Package Deal Properties (Disposal) Act, 1976
10. Power of Revision .
(1)The Chief Sales Commissioner may at any time call for the record of any proceedings under this Act in which a Tehsildar (Sales) or a Naib-Tehsildar (Sales) or Sales Commissioner [in his district] [Inserted by Punjab Act No. 10 of 1979.] has passed an order for the purpose of satisfying himself to the legality or propriety of any such order and may pass such order in relation thereto as he may deem fit.(2)Without prejudice to the generality of the foregoing power under sub- section (1), if the Chief Sales Commissioner is satisfied that any order whether passed before or after the commencement of this Act, for the transfer of package deal property to any person, has been obtained by him by means of fraud, false representation or concealment of any material facts, then, notwithstanding anything contained in this Act, the Chief Sales Commissioner may pass an order cancelling or modifying the order of such transfer.(3)No order which prejudicially affects any person shall be passed under this section without giving him a reasonable opportunity of being heard.(4)Any person aggrieved by an order made under sub-section (2) may, within thirty days from the date of the order, make an application for the revision of the order, in such form and manner as may be prescribed, to the[Commissioner and the Commissioner] [Inserted by Punjab Act No. 10 of 1979.] may pass such order thereon as it think fit.
