Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49D(5)] [Section 49D] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49D(5)(d) in Indian Electricity (Andhra Pradesh Amendment) Act, 2000

(d)Where a case under this Act is heard by a Bench consisting of two members and the members thereof are divided in opinion, the case with their opinions shall be laid before another Judicial Member or the Chairman, and that member or Chairman, as the case may be after such hearing as he thinks fit, shall deliver his opinion, and the decision or order shall follow that opinion.