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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(4) in The Bihar Land Reforms Act, 1950

(4)If there is a difference of opinion between the Chairman and the member in regard to any matter, it shall be referred by the Chairman to a Judge of the High Court nominated by the Chief Justice in this behalf, and the decision of such Judge shall be binding on the Tribunal.]