Section 56 in Karnataka Agricultural Income-Tax Act, 1957
56. Petitions and applications to be heard by the Bench of the High Court.
- Every petition or application preferred to the High Court under section 55 shall be heard by a Bench of not less than two judges, and in respect of such petition or application, the provisions of section 98 of the Code of Civil Procedure, 1908 (Central Act V of 1908) shall, so far as may be, apply.]
