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[Cites 0, Cited by 0] [Section 100(3)] [Section 100] [Entire Act]

State of Kerala - Subsection

Section 100(3)(b) in Kerala Land Reforms Act, 1963

(b)Where any matter is heard by a Bench consisting of all the three members of the Board and the members differ in opinion on any point, the point shall be decided in accordance with the opinion of the majority.