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State of Rajasthan - Section

Section 11 in Rajasthan Land Revenue Act 1956

11. Power to refer to a Bench.

- The Chairman or any other member of the Board sitting singly for the disposal of any case or proceeding may, if he thinks fit, for reasons to be recorded in writing, refer any question of law or custom having the force of law or of the construction of any document arising before him in such case or proceeding, for the opinion of a Bench, and the case or proceeding shall be disposed of in accordance with such opinion.