Section 103A(2) in Kerala Land Reforms (Tenancy) Rules, 1970
(2)Where the members of the Taluk Land Board differ in opinion on any point, the point shall be decided in accordance with the opinion of the majority]: [Provided that where the opinion of the members is equally divided on any point, the opinion of the Chairman on that point shall prevail.] [Added by SRO. No. 1172/77 dated 06/12/1977, published in K.G Extraordinary No 722, dated 13/12/1977.]
