Section 8(4) in Assam Land Grabbing (Prohibition) Act, 2010
(4)Notwithstanding anything contained in the Code of Civil Procedure, 1908 and the Code of Criminal Procedure, 1973 any case in respect of an alleged act of land grabbing or the determination of questions of title and ownership to or lawful possession of, any land grabbed, under this Act, shall, subject to the provisions of this Act, be triable in the Special Tribunal:Provided that if in the opinion of the Special Tribunal, any application filed before it is prim a facie frivolous or vexatious, it shall reject such application without any further enquiry.
