Section 10(1) in The Madhya Bharat Small Cause Courts Act, Samvat, 2006
(1)If two Judges, or a Judge and an Additional Judge, sitting together under the last foregoing section, as to a question of law or usage having the force of law, or in construing a document the construction of which may affect the merits, they shall draw up and refer, for the decision of the High Court, a statement of the facts of the case and of the point on which they differ in opinion, and the provisions of the Chapter of the Code of Civil Procedure dealing with reference shall apply to the reference.
