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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(3)(a) in The Bihar Land Tribunal Act, 2009

(a)Where an application is heard by a bench consisting of the Chairman and two other Members and the Members differ in opinion on any point, the point shall be decided in accordance with the opinion of the majority.