Section 46 in The Parsi Marriage And Divorce Act, 1936
46. Determination of questions of law and procedure and of fact
.In suits under this Act all questions of law and procedure shall be determined by the presiding Judge;but the decision on the facts shall be the decision of the majority of the delegates before whom the case is tried:Provided that, where such delegates are equally divided in opinion, the decision on the facts shall be the decision of the presiding Judge.
