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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Assam - Subsection

Section 14(1) in Assam Land Grabbing (Prohibition) Act, 2010

(1)The Government shall, for the purpose of entertaining and disposal of appeals arising out of any Judgment and order of the Special Tribunal, by notification published in the Official Gazette, Constitute a Special Court for the whole of the State of Assam.