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[Cites 0, Cited by 3] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(3) in The Punjab Land Revenue Act, 1887

(3)[ If in any case in which a Collector has called for a record and he is of the opinion that the proceedings taken or order made should be modified or reversed, he shall report the case with his opinion thereon for the orders of the Commissioner whose decision shall be final.