Section 42 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
42. Power of
[State] [Substituted by Adaptation of Laws Order, 1950, for 'Provincial'.] Government to call for proceedings. - The [State] [Substituted by Adaptation of Laws Order, 1950, for 'Provincial'.] Government may at any time for the purpose of satisfying itself as to the legality or propriety of [any order passed, scheme prepared or confirmed or repartition made by any officer under this Act] [Substituted for the words 'any order passed by any officer under this Act' by Punjab Act No. 27 of 1960 and shall be deemed always to have been so substituted.], call for and examine the record of any case pending before or disposed of by such officer and may pass such order in reference thereto as it thinks fit :Provided that [no order or scheme or repartition shall be varied or reversed without giving the parties interested notice to appear and opportunity to be heard] [Vide Punjab Act No. 27 of 1960.] [except in cases where the State Government is satisfied that the proceedings have been vitiated by unlawful consideration.] [Vide Punjab Act No. 20 of 1953.]
