Section 2A(6) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(6)[Save as otherwise provided in sub-section (5), all decision of a Tribunal] [These words were substituted for the words 'All decisions of a Tribunal' by Maharashtra 60 of 1977, Section 2(2).] 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:Provided that, where the Chairman differs from the majority opinion on the ground that the decision is inconsistent with the provisions of this Act or any rules made thereunder or with evidence recorded in the proceedings, he shall make a reference to the Collector pointing out the inconsistencies for which he differs from the majority opinion. He shall also forward proceedings of the case to the Collector. On receipt of the reference, the Collector shall himself hear and dispose of the proceedings, as expeditiously as possible.
