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[Cites 0, Cited by 0] [Section 7(8)] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(8)(e) in Karnataka Land Grabbing Prohibition Act, 2011

(e)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.