54. Statement of case by Chief Controlling Revenue Authority to High Court.
(1)The Chief Controlling Revenue Authority may, state any case referred to it under sub-section (2) of section 53 or otherwise coming to its notice, and refer such case, with its own opinion thereon, to the High Court.(2)Every such case shall be decided by not less than three Judges of the High Court, and in case of difference, the opinion of the majority shall prevail.
