Section 8(2) in Assam Land Grabbing (Prohibition) Act, 2010
(2)The Special Tribunal may, either suo-moto, or on application made by any aggrieved person or any officer or authority, take cognizance of and try every case arising out of any alleged act of land grabbing, or with respect to the ownership and title to or lawful possession of, the land grabbed, whether before or after the commencement of this Act and pass such 'orders (including orders by way of interim directions) as it deems fit.
