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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(1)(d) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974

(d)all decisions of the Tribunal shall be by a majority opinion of the members present, and where the opinion is equally divided, the decision of the Chairman shall be the decision of the Tribunal;