Section 16(4) in The Punjab Land Revenue Act, 1887
(4)The Financial Commissioner or Commissioner may in any case called for by himself under sub-section (1) or under sub section (2), as the case may be, pass such orders as he thinks fit :Provided that he shall not under this section pass an order reversing or modifying any proceeding or order of a subordinate Revenue-officer and affecting any question of right between private persons without giving those persons an opportunity of being heard:Provided further that the cases reported to the Financial Commissioner under sub-section (3) as it existed prior to the commencement of the Punjab Land Revenue (Amendment) Act, 1998, shall be decided by him as heretofore.] [ Substituted vide Punjab Act No 14 of 1998.]Procedure
