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[Cites 0, Cited by 0] [Section 100(3)] [Section 100] [Entire Act]

State of Kerala - Subsection

Section 100(3)(c) in Kerala Land Reforms Act, 1963

(c)Where any matter is heard by a Bench consisting of two members and the members are divided in their opinion on any point, they shall state the point upon which they differ and the matter shall then be heard upon that point only by third member and such point shall be decided according to the opinion of the third member.