Section 13(1) in Assam Land Grabbing (Prohibition) Act, 2010
(1)Any person, aggrieved by the Judgment and order (not being an interlocutory' order) of the Special Tribunal, may prefer an Appeal before the Special Court on any question of law or of fact. Notwithstanding anything to the contrary contained in the Limitation Act, 1963, (Act No. XXXVI of 1963) an appeal under this section shall be preferred it within a period of sixty days from the date of passing of the Judgment and order by the Special Tribunal.
