Section 10A in The Punjab Restitution of Mortgaged Lands Act, 1938
10A. [ Revision. [Added by Punjab Act 1 of 1943, section 4.]
- The Financial Commissioner may, at any time, of his own motion or on application made, call for the record of any case pending or decided under this Act and may in any such case pass such order as he thinks fit :Provided that he shall not under this section pass any order reversing or modifying any proceedings or order without giving the person concerned an opportunity of being heard.]
