Section 10(3) in The Bihar Land Tribunal Act, 2009
(3)(a)Where an application is heard by a bench consisting of the Chairman and two other Members and the Members differ in opinion on any point, the point shall be decided in accordance with the opinion of the majority.(b)Where an application is heard by a bench consisting of two Members and the Members are divided in their opinion on any point, the point shall be referred for decision to the Chairman who may either himself hear and adjudicate or may assign it to any other Member to hear and adjudicate and on such adjudication the view of the Chairman or Member to whom the Chairman has assigned the point shall form majority view alongwith original order wherein difference of opinion has arisen.
