54. Statement of case by Chief Controlling Revenue Authority to High Court.
- [(1) The Chief Controlling Revenue Authority may state any case.-(a)referred to it under sub-section (2) of section 53;(b)on an application made to it by the party interested, within the period, which in the opinion of the Authority is reasonable, raising a substantial question of law for referring the same; or(c)otherwise coming to its notice;and refer such case formulating the precise question with its own opinion thereon, to the High Court.] [Sub-section (1) was substituted for the original by Maharashtra 27 of 1985, Section 36, (w.e.f. 10-12-1985).](2)Every such case shall be decided by not less than three Judges of the High Court and in case of difference, the opinion of the majority shall prevail.
