Section 10 in The Bihar Bakasht Disputes Settlement Act, 1947
10. Form of decision.
- The decision of a Board shall be in writing and shall be signed by all the members of such Board. It shall contain such particulars as may be prescribed by rules made by the [State] [Substituted by A.L.O.] Government in this behalf:[Provided that failure on the part of any member of such Board to sign the decision of the Board shall not affect the validity of such decision] [Inserted by Section 3 of Bihar Act 29 of 1953.].
