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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Assam - Subsection

Section 13(2) in Assam Land Grabbing (Prohibition) Act, 2010

(2)Separate Appeal shall lie against the respective Judgment and order of the Special Tribunal passed in respect of the civil proceeding as well as in criminal proceedings respectively under this Act and the period of sixty days shall be reckoned from the respective date of Judgement and order passed in each of the proceedings.