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[Cites 0, Cited by 0] [Section 103B(6)] [Section 103B] [Entire Act]

State of Kerala - Subsection

Section 103B(6)(ii) in Kerala Land Reforms Act, 1963

(ii)when the Chairman is a member of that Bench, by any other member to whom the case is referred by the Chairman and such point or points shall be decided according to the opinion of the majority of the members of the Tribunal who have heard the case, including those who first heard the case.