Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4] [Entire Act]

State of Rajasthan - Section

Section 12 in Rajasthan Land Revenue Act 1956

12. Power to refer question to High Court..

(1)If in any case it appears to a Bench that any such question as is referred to in section 11 is of public importance and that it is expedient to obtain the opinion of the High Court thereon, the Bench may refer the question to that Court,
(2)The High Court may, after such hearing as it thinks fit, record its opinion on the question so referred and the decision of the case shall be in conformity with such opinion.