Section 7(2) in Tamil Nadu Estates (Supplementary) Act, 1956
(2)The members of the Special Appellate Tribunal shall hear the appeal and on all points, whether of law or of fact, on which they arc agreed in their opinion, their decision shall be final. Where on any such point or points, the members are divided in their opinion, they shall state the point or points on which they are so divided, and such point or points together with their opinions thereon, shall then, be laid before one or more Judges nominated for the purpose by the Chief Justice, and such judge or judges shall hear the appeal in so far as it relates to such point or points, and on each such point, the decision of the majority of the judges who have heard the appeal, including those who first heard it, shall be final.
