Report No. 12
264. Hearing by Bench.-
(1) The appeal shall be heard by a Bench of not less than two Judges of the High Court and shall be decided in accordance with the opinion of such Judges or of the majority, if any, of such Judges.
[Section 66(5), main para.]
(2) Where there is no such majority, the Judges shall state the point upon which they differ, and the case shall then be heard upon that point only by one or more of the other Judges of the High Court, and such point shall be decided according to the opinion of the majority of the Judges who have heard the case, including those who first heard it.
[Section 66A(1), proviso]
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