84. Power to call for, examine and revise proceedings of Revenue Officers or Revenue Courts.
(1)The Financial Commissioner may at any time call for the record of any case pending before, or disposed of by any Revenue Officer or Revenue Court subordinate to him;(2)A Commissioner or Collector may call for the record of any case pending before, or disposed of by any Revenue Officer or Revenue Court under his control;(3)If in any case in which a Commissioner or Collector has called for a record he is of opinion that the proceedings taken or the order or decree made should be modified or reversed, he shall submit the record with his opinion on the case for the orders of the Financial Commissioner;(4)If, after examining a record called for by himself under Sub-section (1) or submitted to him under Sub-section (3), the Financial Commissioner is of opinion that it is inexpedient to interfere with the proceedings or the order or decree, he shall pass an order accordingly;(5)If after examining the record, the Financial Commissioner is of opinion that it is expedient to interfere with the proceedings or the order or decree on any ground on which the [High Court] [Substituted for the words 'Chief Court' by Act 18 of 1919.] in the exercise of its revisional jurisdiction may under the law for the time being in force interfere with the proceedings or an order or decree of a Civil Court, he shall fix a day for hearing the case, and may, on that or any subsequent day to which he may adjourn the hearing or which he may appoint in this behalf, pass such order as he thinks fit in the case;(6)Except when the Financial Commissioner fixes under Sub-section (5) a day for hearing the case, no party has any right to be heard before the Financial Commissioner when exercising his powers under this section.Procedure
