Section 8(6) in Assam Land Grabbing (Prohibition) Act, 2010
(6)Notwithstanding anything contained in the Code of Criminal Procedure, 1973, (Act 2 of 1974) it shall also be lawful for the Special Tribunal to frame charge and try all offences punishable under this Act, if in the opinion of the Special Tribunal it is so necessary after delivery of its decision and order in the Civil liability where prima-facie it appears to the Special Tribunal that a particular person or a group of persons are responsible for commission of an offence of land grabbing punishable under this Act.
