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[Cites 0, Cited by 0] [Section 53(5)] [Section 53] [Entire Act]

State of Bihar - Subsection

Section 53(5)(a) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(a)Where an application is heard by a bench consisting of the Chairman and two other members and the members differ in opinion on any point, the point shall be decided in accordance with the opinion of the majority.