103. A bench of the Gram Katchahry to inquire into and decide the dispute in case no amicable settlement is reached.
- Where a bench of Gram Katchahry does not succeed in bringing about an amicable settlement under the preceding Section or otherwise takes up the hearing or trial of a suit or case, it shall make an enquiry, receive such evidence as it considers necessary and record its judgement and in the event of the members of the bench disagreeing, the decision of the majority shall prevail:Provided that nothing herein before contained shall be deemed to prevent any member of the bench from placing on record in writing his dissent against such decision.
